SHRI SANWANT KUMAR JAIN S/O LATE SHRI KAPOOR CHAND JAIN Vs. SHRI BALWAN SINGH JAIN S/O SHRI SURJA SINGH AND ORS.

JUDGEMENT

(1.) Heard Sri Arvind Vashisth & Sri Sharad Sharma, counsel for the appellant and Sri Rakesh Thapliyal, counsel for the respondents. Since both the second appeals arise out of a common order, both are decided unanimously.

(2.) Second Appeal No. 21 of 2004 filed under Sec. 100 of the Code of Civil Procedure has been directed against the judgment and decree dated 27.9.2003 passed by the Addl. District Judge/F.T.C. -I, Dehradun in Civil Appeal No. 24 of 2004 Balwant Singh and Ors. v/s. Sanwant Kumar Jain and Ors.

(3.) Second Appeal No. 22 of 2004 filed under Sec. 100 of the Code of Civil Procedure has been directed against the judgment and decree dated 27.9.2003 passed by Addl. District Judge/F.T.C. -I, Dehradun in Civil Appeal No. 26 of 2000 Shri Sanwant Kumar Jain and Ors. v/s. Shri Karam Chand and Ors. and the part of the decree dated 24.2.2000 passed by Civil Judge (Jr. Division), Dehradun in O.S. No. 295 of 1986 Sanwant Kumar Jain v/s. Shri Karam Chand and Ors.