MUKHTIAR KAUR Vs. JANGIR SINGH

JUDGEMENT

(1.) BY this common judgment, I am disposing of two appeals i.e. RSA No. 1136 of 2010 titled as Mukhtiar Kaur v. Jangir Singh and RSA No. 2088 of 2010 titled as Mukhtiar Kaur and Ors. v. Jangir Singh and Ors.

(2.) THESE appeals have arisen out of two suits i.e. civil Suit No. 471 of 2001 (RT 132 -1/14.01.2008) instituted by Appellant Mukhtiar Kaur against Jangir Singh Respondent and civil Suit No. 476 of 2001 (RT 132 -1/14.01.2008) instituted by Jangir Singh and his two sons and one Balwinder Singh against Mukhtiar Kaur and her husband Surinder Singh and one Jeet Singh. Both the suits were disposed of by common judgment and decrees dated 07.02.2008 by learned Civil Judge (Junior Division), Faridkot. First appeals preferred by Mukhtiar Kaur in her suit and by Mukhtiar Kaur and her husband in the other suit have been dismissed by learned District Judge, Faridkot vide common judgment and decrees dated 17.08.2009. Feeling aggrieved, Mukhtiar Kaur has filed RSA No. 1136 of 2010 arising out of her own suit and Mukhtiar Kaur and her husband have filed RSA No. 2088 of 2010 arising out of the other suit, which had been instituted by Jangir Singh etc.

(3.) I have heard learned Counsel for the Appellant and perused the case file.