CHANDRAHAS PATEL Vs. MASIH DAN

JUDGEMENT

(1.) Heard on admission.

(2.) By this common judgment, S.A. Nos. 62, 63, 64, 65, 66 and 67 of 2011 are being disposed of as the common facts and issues are involved in all these Second Appeals.

(3.) These appeals have been filed by the Defendants against the judgment and decree dated 22.10.2010 passed by the VIIIth Additional District Judge (FTC), Durg in Civil Appeal Nos. 11-A/10, 1-A/10, 2-A/10,3-A/10, 10-A/10 & 7-A/10 affirming the judgment and decree passed by the IVth Civil Judge, Class II, Durg in Civil Suit Nos. 38-A/09, 37-A/09, 39-A/09, 41-A/09, 40-A/09 and 36-A/09 respectively.