TULARAM PATEL Vs. BUDHESHWAR NAYAK

JUDGEMENT

(1.) Since both the appeals are arising out of common judgment and decree dtd. 30/11/2018 passed by the 7th Additional District Judge, Bilaspur, C.G as also common facts and issue involved in these appeals, they are being heard together and decided by this common judgment.

(2.) By order dtd. 5/10/2018 civil suit Nos.325-A/2012 and 74-A/2018 were consolidated and decided by the trial Court vide common impugned judgment and decree as stated supra.

(3.) Civil Suit No.325A/2012 filed by the plaintiffs (Budheshwar Nayak & Ors.)/respondents herein was allowed and against which FA No.660 of 2018 has been filed by the appellant/defendant No.1 whereas civil suit No.74A/2018 filed by the plaintiff (Tularam Patel)/appellant herein was dismissed and against the same FA No.6 of 2019 was filed by the appellant/plaintiff.