NANHEY LAL Vs. CHANDRIKA PRASAD

JUDGEMENT

(1.) Since both the Second Appeals have been preferred against the same judgments passed by the courts below dismissing the Original Suit as well as counter claim set up by the Defendants and the two Civil Appeals, these Second Appeals are being decided by one and common judgment.

(2.) These Second Appeals have come up before this Court for admission today.

(3.) Heard Sri Rajeev Misra, learned Counsel for the appellants and Sri Somesh Khare, Smt. Komal Khare and Sri Shyamal Narain, learned Counsel for the respondents as well as perused the materials on record, including the, judgments rendered by the Trial Court, that is, Civil Judge (Junior Division), East, Ballia and the Lower Appellate court, that is, the III Additional District Judge, Ballia.