HAGE TERA Vs. HAGE APPO & ANOTHER

JUDGEMENT

(1.) The appeal and the revision petition by and between the same parties have been heard analogously and are being disposed of by this common judgment and order.

(2.) Briefly stated the facts involved in both the proceedings are as follows. RFA No.2 (AP) 2011:

(3.) This appeal is directed against the judgment and order dated 22.6.2011 passed by the learned District and Sessions Judge, West Sessions Division, Yupia in Title Suit No.45 of 2011 (UPA) by which the suit filed by the respondent herein has been decreed in his favour.