SHER SINGH Vs. JASWANT SINGH

JUDGEMENT

(1.) Both the above mentioned regular second appeals i.e. RSA Nos. 2120 and 2696 of 2012 have been listed together for hearing as these arise out of a common judgment and decree of the lower appellate Court. As such, both the above mentioned second appeals are being disposed of by a common judgment.

(2.) Both the aforementioned second appeals have been preferred by the appellant-plaintiff against the judgment and decree dated 27.02.2009 passed by learned Additional Civil Judge (Senior Division), Yamuna Nagar at Jagadhri whereby suit filed by the appellant/plaintiff for declaration and the counter claim by the defendant have been dismissed, as well as, against the judgment and decree dated 25.01.2012 passed by learned Additional District Judge, Yamuna Nagar at Jagadhri whereby appeal preferred by the appellant/plaintiff has also been dismissed and appeal by respondent-defendant regarding counter-claim has been accepted.

(3.) For convenience sake, hereinafter parties will be referred to as they are arrayed in the Court of first instance.