AJAD KHAN Vs. VAHEED KHAN

JUDGEMENT

(1.) This Second Appeal under section 100 of CPC has been filed against the judgment and decree dated 24/01/2017 passed by Second Additional District Judge, Ashok Nagar in Regular Civil Appeal No. 12-A/2015 and Regular Civil Appeal No.23-A/2015, arising out of the judgment and decree dated 20/06/2014 passed by First Civil Judge, Class-I, Ashok Nagar in Civil Suit No.07- A/2014.

(2.) The plaintiff/appellant filed a suit for declaration of title and permanent injunction as well as the respondent No.1 filed cross-objection. The trial Court by judgment and decree dated 20/06/2014, dismissed the suit filed by the appellant as well as dismissed the cross-objection filed by the respondent No.1.

(3.) Being aggrieved by dismissal of the suit, the appellant filed a regular civil appeal, which was registered as RCA No.12-A/2015 and the respondent No.1 being aggrieved by dismissal of his cross-objection, also filed a regular civil appeal, which was registered as RCA No.23-A/2015. Both the regular civil appeals have been decided by the appellate Court by a common judgment and decree dated 24/01/2017.