SADHAN ROY Vs. BIRESH ROY

JUDGEMENT

(1.) These two appeals are taken up for hearing by treating: them as included in the day's cause list.

(2.) Since both the appeals involve common questions, they can be and are being disposed of by this common judgment.

(3.) The case has a long history which is being recounted in order to appreciate the controversy between the parties and its resolution by the present adjudication.