(1.) Both these Letters Patent Appeals arise out of the orders passed by the learned Single Judge and they arise from very same cause of action.
(2.) We are astonished to see the comedy of errors that have taken place in these cases and how all the concerned i.e. Judges and Advocates, involved in the administration of justice, are casually discharging their duties without any concern to the clients and the plight of the clients is becoming miserable. The clients approach the members of the legal fraternity thinking that they have expertise knowledge and they will be helping them to come out of the miseries, in which they are placed.
(3.) After hearing both the counsel and after going through the records, the factual position emerges as under.