TOPENDAR SINGH Vs. BODHRAM BHARTE

JUDGEMENT

(1.) Since both the appeals involve similar question of law and fact, they are being heard and disposed of by this common order.

(2.) These two appeals have been preferred by the defendants assailing the legality and validity of the impugned judgment and decree, whereby, the trial Court has allowed the plaintiff's respective suits for specific performance of agreements dated 22.9.2008.

(3.) In FA No.177 of 2013, the agreement was for selling 5.18 acres of land, whereas, in FA No.78/2014, the land involved is 1.90 acres, both situated at Nawapara Lormi, Tehsil and Distict Bilaspur.