(1.) This judgment of mine will dispose of three Regular Second Appeal Nos. 1331, 1459 and 1460 of 1966.
(2.) These appeals are against the judgments and decrees of the Additional District Judge, Faridkot, dated September 3, 1966, which affirmed the decrees of the trial Court dated March 16, 1966, by which all the three suits were dismissed.
(3.) The facts of the cases are as follows :-