BHAGABAT SAMAL Vs. RASHMIKANTA SAHOO

JUDGEMENT

(1.) The above three appeals filed under section 100 of the Code of Civil Procedure arise out of the common judgment passed by the Additional District Judge, Jajpur in R.F.A. Nos. 34 of 2006, 35 of 2006 and 36 of 2006 followed by respective decrees. The three appeals have been admitted on 22.04.2011 framing same set of substantial questions of law. Therefore, those have been heard together for their disposal by this common judgment.

(2.) For better appreciation, it is pertinent at this stage to state the following facts relating to the proceedings.

(3.) The above three suits being analogously tried had come to be disposed of by the learned Civil Judge (Senior Division), Jajpur by the common judgment followed by the respective decrees.