SUMER SINGH Vs. SHANKAR LAL

JUDGEMENT

(1.) BOTH these appeals were admitted on 30.4.1985 on following substantial questions of law :

(2.) BOTH these appeals arise out of a common judgment and the subject matter in dispute is also common. Both are heard together and are being decided together.

(3.) AGGRIEVED by such judgment and decree this second appeal was filed. I have heard advocate for the appellants in detail. Advocate for respondents remained absent. I have perused the judgments and records of both the Courts below also.