VIVEK SHARMA S/O MAHESH SHARMA, R/O 200, AJABPUR KALAN, DEHRADUN. THROUGH POWER OF ATTORNEY HOLDER SMT. SHARAD SHARMA Vs. SUNIL KUMAR S/O LATE SHRI SURESH CHANDRA, R/O 200, AJABPUR KALAN, DEHRADUN

JUDGEMENT

(1.) As both these appeals have arisen out of the same judgment, rendered on 16.12.2014 by the District Judge, Dehradun, hence, are being taken up together for adjudication.

(2.) By way of filing the Second Appeal No. 15 of 2015, the prayer has been advanced to set-aside the said judgment of the learned District Judge, passed in Civil Appeal No. 7 of 2008, and also set aside the judgment and decree dated 17.01.2008 passed by the First Additional Civil Judge, Senior Division, Dehradun in Civil Suit No. 660 of 2003.

(3.) By way of filing the Second Appeal No. 17 of 2015, the prayer had been advanced to set aside the same judgment of the District Judge, which also deals with the Civil Appeal No. 07-A of 2008.