KAMLESH KUMARI Vs. VIJAY LAXMI AND OTHERS

JUDGEMENT

(1.) By this common judgment two Regular Second Appeals i.e. RSA No.2322 of 2012 titled as Kamlesh Kumari Vs. Vijay Laxmi and others and RSA No.2323 of 2012 titled as Kamlesh Kumari Vs. Vijay Laxmi and others are being disposed of.

(2.) Since common questions of law and facts are involved in aforesaid two appeals, therefore, facts are being taken from RSA No.2322 of 2012.

(3.) Plaintiff Kamlesh Kumari is in second appeal against the judgment and decree dated 20.03.2012 passed by Additional District Judge, Jalandhar vide which appeal filed by her against judgment and decree dated 06.02.2010 passed by Civil Judge (Junior Division), Jalandhar was dismissed.