LAWS(ALL)-2017-4-472

SHYAM LALI Vs. LALJI

Decided On April 28, 2017
Shyam Lali Appellant
V/S
LALJI Respondents

JUDGEMENT

(1.) Heard Sri Rahul Sahai, learned counsel for the appellant and Sri Sharad Malviya alongwith Sri Arnab Banerji, learned counsel for the respondents.

(2.) These two second appeals have been filed by the appellant. Both the Appeals arise out of judgment of the first appellate court dated 27.01.2017 dismissing the two Civil Appeals, Civil Appeal No.05 of 2016 (Shyam Lali Vs. Lalji) and Civil Appeal No.06 of 2016 (Shyam Lali Vs. Lalji and Another) filed by the appellant against the judgment of the trial court whereby the trial court by a common judgment has dismissed the Suit No.02 of 2010 (Shyam Lali Vs. Lalji) and partly decreed the Suit No.21 of 2010 (Lalji Vs. Shyam Lali) vide judgment dated 30.01.2016.

(3.) Since controversy in the two appeals are identical both the appeals are being taken up together for disposal.