KESHAV PRASAD SAHU Vs. NATTHULAL SAHU

JUDGEMENT

(1.) Since the identical issue involves in both the appeals, they are heard analogously and are being disposed of by this common judgment. This Court has issued notice to the respondents and notice has been served upon respondents No. 1, 2, 4, 5, 6, 7, 8, 9. Respondent No. 3 expired and on behalf of respondents 1, 7 and 8 have made their appearance through their respective counsel.

(2.) Both the appeals have been admitted by this Court on 8/3/2022 on the following substantial question of law:-

(3.) For sake of convenience, parties herein will be referred to as per their status shown in Civil Suit No.50-A/2021 before the trial court.