BALDEV Vs. KAMLESH RANI

JUDGEMENT

(1.) By way of the instant judgment, I propose to decide two Regular Second Appeals titled above. Though both matters were decided by way of separate judgments in two different suits, they were adjudicated on the same date. Defendants in both suits were the same, and the plaintiffs in the two suits were husband and wife. The issue involved was also the same, the only difference being different parcels of land owned by the defendants. The facts shall primarily be derived from RSA-2675-2024, though reference to the facts of the other case shall also be made as and where required.

(2.) This is defendants' appeal against judgment and decree dtd. 22/7/2024, passed by the Court of Additional District Judge, Panipat, dismissing the appeal filed against judgment and decree dtd. 11/10/2019, passed by the Court of Civil Judge (Sr. Divn.), Panipat, vide which the suit for possession and damages filed by the respondent(s)/plaintiff(s) was decreed.

(3.) For the sake of convenience and clarity, parties shall be referred to as per their original status.