NARAIN SINGH Vs. BACHNA RAM

JUDGEMENT

(1.) This composite order shall regulate the adjudication of the above-captioned Regular Second Appeals (here-in-after to be referred as "RSAs"), each of which emanates from an identical matrix of facts and law. Inasmuch as the parties in both matters are the same, the impugned judgment and decree is are common, and learned counsel for the respective parties have consented to a unified consideration, these appeals are being disposed of conjointly in furtherance of judicial economy, consistency, and procedural efficiency.

(2.) At the behest of learned counsel for the appellants in both RSAs, the factual matrix for the purposes of this composite order is being culled from RSA-4666-2001, titled Narain Singh (since deceased) through his LRs and Others v. Bachna Ram and Others, as it furnishes the most comprehensive and faithful narrative of the material facts. Since the issues arising in both appeals are identical, the facts delineated therein shall be adopted as the representative factual foundation for adjudication of the present matters.

(3.) The appellants/defendants in RSA-4666-2001, as well as those in RSA-4729-2001, have instituted the present RSAs impugning the concurrent judgments and decrees rendered by the Courts below and seeking appellate correction of the findings and directions encapsulated therein.