ANANT SOMAPPA PATTAR Vs. KALAPPA DEVENDRAPPA YARAKAD

JUDGEMENT

(1.) These two second appeals arise out of the judgments and decrees passed by the Second Additional Munsiff, Hubli and the Additional Civil Judge, Hubli, in L.C.S. Nos. 80 of 1966, L.C.S. 155 of 1966 and Regular Appeal 158 of 1967 and Regular Appeal No. 157 of 1967 respectively on 5-10-1967 and 25-6-J975 respectively.

(2.) The parties are the same to these appeals. The plaintiffs are the appellants and the defendants are the Respondents. Subject matter in L.C.S. No. 80 of 1966 is house bearing Municipal No. l02231/A and subject matter in L.C.S. No. 155 of 1966 is house bearing Municipal No. 10223/2 in Ward No. III of Hubli City. The pleadings are the same in both the suits. Therefore, common evidence was recorded in the Trial Court and the suits were disposed of, by a common-judgment. Similarly, the two regular appeals were disposed of by a common judgment.

(3.) In view of the aforementioned facts, these two appeals are disposed of by a common judgment.