HANUMANT SINGH Vs. JAI KUMAR

JUDGEMENT

(1.) Since both the second appeals are similar in nature, on the joint request of the parties, matters are analogously heard and decided by this common order.

(2.) Second appeal No. 537/2016 is preferred under Section 100 of the Code of Civil Procedure against the impugned judgment and decree dated 05.10.2016 passed by Third Additional District Judge, Shivpuri in Appeal No. 400011/2014 (RCA), whereby the appellate court upheld the judgment and decree passed by the trial Court in OCS No. 08-A/2013.

(3.) Second appeal No.538/2016 is preferred under Section 110 of the Code of Civil Procedure against the impugned judgment and decree dated 05.10.2016 passed by Third Additional District Judge, Shivpuri in Appeal No. 400030/2014 (RCA), whereby the appellate court modified the judgment and decree passed by the trial Court in OCS No. 08-A/2013 by awarding the relief of recovery of possession in favour of the respondents/defendants No. 1 & 2.