(1.) The appellants have challenged the Common Judgment and Order dated 16.06.2009 in R.A. Nos.272 and 273/2009 [Old Nos.311 and 328/2003] modifying the Judgment and Decree in O.S. No.156/1992 by dismissing the former appeal and allowing the latter.
(2.) Brief facts for the purpose of these appeals are as under:
(3.) Vide Order dated 10.03.2013 the following substantial question of law has been raised for consideration: