KAMLA SHANKAR PANDEY Vs. MAHESH KUMAR BHARGAWA

JUDGEMENT

(1.) Heard Sri P.K.Jain, learned Senior Advocate assisted by Sri Satya Prakash, learned counsel for the appellants and Sri S.C. Varma, Advocate, alongwith Ms. Kamla Singh, learned counsel for the respondents.

(2.) These two second appeals filed by the appellants under Sec. 100 of Code of Civil Procedure challenges the judgment and decree dtd. 21/5/2018 passed and drawn by Additional District Judge, Court No.14, Allahabad in Civil Appeal No.108 of 2014 arising out of Original Suit No.1004 of 1996 and Civil Appeal No.109 of 2014 arising out of Original Suit No.28 of 1997, as both the Original Suit Nos.1004 of 1996 and 28 of 1997 having been decided by judgment and decree dtd. 30/7/2014 wherein the Original Suit No.1004 of 1996 was dismissed while the Original Suit No.28 of 1997 filed by the respondent (1st Set) was decreed.

(3.) Against the judgment and decree dtd. 21/5/2018 passed by the lower Appellate Court, two second appeal No.849 of 2018 and 861 of 2018 having been filed before this Court. Vide order dtd. 27/2/2019 Second Appeal No.849 of 2018 was admitted by this Court on the following substantial questions of law: