KULWANT SINGH Vs. DARSHAN SINGH

JUDGEMENT

(1.) With the consent of the learned counsel representing the appellant, three connected Regular Second Appeals bearing nos. 1169 of 2019, 1145 of 2021 and 308 of 2022 shall stand disposed of by this common order.

(2.) At the outset, it is important to note that two appeals filed by the appellants, who are father and son i.e RSA 1919 of 2015 and 1918 of 2015, have already been dismissed by a detailed order passed on 2/9/2015.

(3.) In order to comprehend the issue involved in the present case, some relevant facts, in brief, are required to be noticed.