DEVA SINGH Vs. BALBIR SINGH

JUDGEMENT

(1.) This order shall dispose of aforesaid two appeals.

(2.) Both these appeals have been filed by the plaintiff, challenging the judgment and decree of reversal passed by the lower appellate court, whereby, while reversing the judgment and decree passed by the trial court, the suit filed by the plaintiff has been ordered to be dismissed.

(3.) For the convenience, the parties are being referred to herein as plaintiff and the defendant; as they were described in the original suit.