VASANT NAMDEO BASTE Vs. MADHUKAR TRIMBAK SURYAWANSHI

JUDGEMENT

(1.) THESE two appeals have been heard together as they stem from a common judgment

(2.) FACTS relevant for disposal of these two appeals, are as under:

(3.) ON consideration of the evidence adduced before it, the Tribunal allowed both the claims by the impugned judgment and aggrieved thereby, the appellants have filed the instant appeals.