RAM CHANDRA RAO Vs. KRISHNAJI

JUDGEMENT

(1.) Heard Shri B.P. Singh, learned Senior Advocate for the appellant and Shri H.S.N. Tripathi and Shri Vijay Kumar Rai for the respondent.

(2.) These second appeals had been dismissed for want of prosecution, vide order dated 06.08.2017. On restoration application being filed, I had heard counsel for the parties on the merits of the appeals and reserved, judgment. The order dated 08.08.2017 is accordingly recalled and the appeals are being decided finally.

(3.) These two connected second appeals arise out of two separate suits, which have been decided together, both by the trial and appellate courts.