BALAKISAN BANSIDHAR KHANDELWAL Vs. GOVINDA SHANKAR UDAPURE

JUDGEMENT

(1.) Rule, returnable forthwith. Heard finally with the consent of the parties.

(2.) These two appeals can be continently disposed of by common judgment since they arise out of the judgment by which two appeals were disposed of. The appeals have been preferred by the original defendant Nos. 1 and 2. The parties shall hereinafter be referred to as the plaintiffs and the defendants.

(3.) The facts giving rise to the appeals are as follows: