GOPAL SINGH VISHARAD Vs. JAHOOR AHMAD

JUDGEMENT

(1.) These objections have been filed against the draft decree prepared by Registrar of this Court pursuant to judgment dated 30.09.2010 whereby four original suits were decided. The suits were initially filed in the Court of Civil Judge, Faizabad wherefrom transferred to this Court pursuant to order dated 10.07.1989 passed on applications made by State of U.P. The matter was heard by a Special Bench consisting of three Judges constituted by Hon'ble the Chief Justice as requested by Division Bench in the order dated 10.07.1989 whereby transfer was allowed.

(2.) The suits were decided on 30.09.2010. All the three Judges have given their separate decisions. The decree, therefore, has to be prepared in the light of majority decision or unanimous decision, if any, though contained in separate decisions of all the three Judges.

(3.) For the purpose of preparation of decree the procedure prescribed in the High Court Rules read with Code of Code of Civil Procedure (hereinafter referred to as "CPC") has to be observed.