NAND KISHORE Vs. RAJENDRA KUMAR

JUDGEMENT

(1.) This common order shall govern disposal of M.A.No.776/2015 and M.A.No.1171/2015.

(2.) M.A.No.776/2015 is filed by Nand Kishore who was defendant no.3 before the trial Court. M.A.No.1171/2015 is filed by Rajendra Kumar who was plaintiff before the trial Court.

(3.) These two appeals arise from the orders passed by the learned Additional District Judge, Manasa, district Neemuch in C.S.No.03A/08 dated 10.03.2015 whereby the learned Additional District Judge disposed of an application filed by appellant Nand Kishore under Order 39 Rules 1 and 2 of CPC. In M.A.No.1171/2015, the order is passed on an application filed by the plaintiff Rajendra Kumar under the same provisions which was also disposed of by order dated 10.03.2015. Though two separate orders are passed however, both the orders are based on same facts and involve same questions of law and therefore, both the appeals are being dealt with by this common order.