JAGBAI Vs. NARAYAN SINGH

JUDGEMENT

(1.) BY way of the abovementioned two first appeals, i.e., First Appeal No.468/1998 and First Appeal No.469/1998, defendants Jagbai and others, i.e., appellants in First Appeal No.468/1998 and plaintiffs Jagbai and others, i.e., appellants in First Appeal No. 469/1998 intend to challenge the judgment and decree dated 28 -07 -1998 separately passed by the Additional District Judge, Sakti in Civil Suit No.23 -A/1990 and Civil Suit No.9 -A/1991, respectively.

(2.) SINCE the dispute in the two first appeals revolves around same suit property and also the claim and the defence of the appellants and the respondents in the two appeals are identical and co -related, this Court, for the sake of convenience and also for the reason since there was an analogous hearing, decides both the first appeals by the instant common judgment.

(3.) FOR the sake of convenience, this Court deals in detail with the appeal of the appellants/defendants in First Appeal No.468/1998 which arises out of Civil Suit No.23 -A/1990.