BAIJ NATH RAM Vs. SONMATI

JUDGEMENT

(1.) HEARD Sri Sankatha Rai, and Sri Purshottam Upadhyay, learned Counsels for the appellants and Smt. Swati agrawal Advocate for the contesting respondents.

(2.) SECOND appeal No. 229 of 2007 arises out of original suit No. 96 of 1987 baij Nath and others v. Sonmati and another which was dismissed on 1. 10. 1991 by the Additional Munsif Mohammadabad, Ghazipur. Civil appeal No. 242 of 1991, Baij Nath Ram and others v. Sonmati and another, was preferred against the aforesaid judgment.

(3.) SECOND appeal No. 230 of 2007 arises out of Civil Suit No. 88 of 1987, ramesh Bhar and Sonmati v. Baij Nath and Ram Chandar which was decreed, against which regular appeal was filed vide Civil Appeal No. 243 of 1991, baij Nath Bhar v. Ramesh Bhar and others. Both the appeals were dismissed by a common judgment dated 12. 9. 2006. Common evidence was led in both the cases as such both the second appeals are being decided together.