JANAKRAM Vs. TEJRAM

JUDGEMENT

(1.) Since the identical issue involves in both the appeals, they are heard analogously and are being disposed of by this common judgment.

(2.) The appellants/defendants have filed the instant Second Appeal No. 6 of 2021 against the judgment and decree dtd. 19/11/2020 passed by the learned 5th Additional District Judge, Raigarh District Raigarh in Regular Civil Appeal No. 28 of 2019 affirming the judgment and decree dtd. 25/2/2019 passed by the learned 2nd Civil Judge, Class -1, Raigarh, District Raigarh, in Civil Suit No. 65-A/2014 whereby the suit filed by the appellants for declaration and possession has been dismissed.

(3.) The appellants/defendants have filed the instant Second Appeal No. 7 of 2021 against the judgment and decree dtd. 19/11/2020 passed by the learned 5th Additional District Judge, Raigarh District Raigarh in Regular Civil Appeal No. 27 of 2019 affirming the judgment and decree dtd. 25/2/2019 passed by the learned 2nd Civil Judge, Class -1, Raigarh, District Raigarh, in Civil Suit No. 64-A/2014 whereby the suit filed by the plaintiff allowed and counter claim filed by the defendants has been dismissed.