(1.) This order shall dispose of Regular Second Appeal 1580 and 1581 of 1981.
(2.) This is defendant's regular second appeal. Brief facts leading to the filing of the present appeal are as under : -
(3.) Both these suits were consolidated by the trial Court and the evidence was ordered to be recorded in civil suit No. 246 of 1975. On the pleadings of the parties the following issues were frained.: -