MAHAVEER Vs. HEERA LAL

JUDGEMENT

(1.) Vakalatnama filed today by Shri Shiv Nath Singh in Second Appeal No.758 of 2018 on behalf of the respondent is taken on record.

(2.) Heard learned counsel for the appellant and learned counsel for the respondent on the point of admission. Perused the record.

(3.) Second Appeal No.757 of 2018 arises out of Original Suit No.1228 of 1995 and Second Appeal No.758 of 2018 arises out of Original Suit No.595 of 1995. Both these suits were decided by a composite judgment dated 31.3.2010 by learned Civil Judge Senior Division, whereby the Suit No.595 of 1995, filed by the appellant Mahaveer seeking relief of permanent injunction was decreed and Suit No.1228 of 1995 filed by Heera Lal (respondent in both these appeals) for permanent injunction was dismissed.