RAM PRASAD Vs. MOHD. YUSUF

JUDGEMENT

(1.) These two second appeals have been filed by the defendants, assailing the judgment and decree dtd. 14/11/2011 passed in Regular Civil Appeal No.42 and 43 of 2004 by the Additional District Judge, Court No.5, Faizabad, as a consequence two regular suits filed by the plaintiffs bearing nos.45 of 1984 and 227 of 1987 which were dismissed by the judgment and decree dtd. 22/3/2004 by the trail court has been set aside and the suit which was dismissed by the trial court has been allowed by the first appellant court.

(2.) Since the parties, the property in dispute is one and the same hence both the second appeals are being decided by this common judgment.

(3.) For the sake of convenience the Court shall be referring to the parties as they were originally impleaded in the suits.