MOOLA ALIAS MOOLCHAND Vs. SHYAM MOHAN SHIVHARE

JUDGEMENT

(1.) THIS judgment shall govern disposal of S.A.Nos.1036/2005, 972/2005, 975/2005 and 939/2005, as they arise out of common judgment and decree dt.28.2.2005 passed by the court of Fourth Additional District Judge (Fast Track) Shivpuri in Civil Appeal Nos.37A/05, 40A/05, 38A/05 and 39A/05 respectively, thereby dismissing the appeals of the appellants/plaintiffs and confirming the judgment and decree passed by the trial court impugned therein.

(2.) SINCE all the aforesaid appeals involve similar facts and common substantial questions of law is framed by this court in all the appeals, they are heard analogously and decided by this common judgment.

(3.) FOR the sake of disposal of all these appeals, the facts of S.A.No.1036/2005 are taken into account.