SANTOSHDEVI Vs. STATE OF M P

JUDGEMENT

(1.) The judgment passed in this appeal shall also govern the disposal of connected First Appeal No. 598/2006 (Smt. Anita and others v. State of M.P. and others); First Appeal No. 596/2006 (Kamal Saxena v. State of M.P. and others); First Appeal No. 600/2006 (Ushadevi v. Krishi Upaj Mandi Samiti, Neemuch and others); First Appeal No. 601/ 2006 (Ritadevi and another v. State of M.P. and others) since all these appeals have arisen out of common judgment passed by the trial Court. Feeling aggrieved by the judgment and decree dated 11.5.2004 passed by the learned District Judge, Neemuch in Civil Suit No. 45-B/ 2002 dismissing the suit, the plaintiffs have filed the present appeal.

(2.) First Appeal No. 598/2006 has been filed against the judgment and decree dated 11.5.2004 passed by the learned District Judge, Neemuch in Civil Suit No. 39-B/2002 (Smt. Anita and others v. State of M.P. and others) dismissing the suit plaintiffs. First Appeal No. 596/2006 has been filed against the judgment and decree dated 11.5.2004 passed by the learned District Judge, Neemuch in Civil Suit No. 40-B/2002 (Smt. Kamal Saxena v. State of M.P. and others) dismissing the suit of plaintiffs. First Appeal No. 600/2006 has been filed against the judgment and decree dated 11.5.2004 passed by the learned District Judge, Neemuch in Civil Suit No. 57-B/2002 (Smt. Usha Devi v. Krishi Upaj Mandi Samiti and others) dismissing the suit of plaintiffs. First Appeal No. 601/2006 has been filed against the judgment and decree dated 11.5.2004 passed by the learned District Judge, Neemuch in Civil Suit No. 41 -B/2002 (Smt. Rita Devi and others v. State of M.P. and others) dismissing the suit of plaintiffs.

(3.) In the aforesaid civil suits the plaintiffs are different but the defendants are the same and point in dispute is also the same, hence the learned trial Court decided all the aforesaid civil suits by a common judgment by dismissing all the suits. By this common judgment all the aforesaid appeals as well as civil suits are being decided.