RAJPAL ETC Vs. CHANDER KALA

JUDGEMENT

(1.) This judgment of mine shall dispose of both the Regular Second Appeal's mentioned above as the common question of law and facts are involved in both the appeals.

(2.) Rsa No. 3308 of 2010 has been preferred by appellant-plaintiff Raj Pal against the judgment and decree dated 16.01.2010 passed by the learned District Judge, Sonepat, whereby the appeal filed by him against the judgment and decree dated 04.03.2009 passed by the learned Additional Civil Judge (Senior Division), Ganaur, has been dismissed.

(3.) R.S.A No. 1558 of 2006 has also been preferred by defendant- Rajpal and others against the judgment and decree dated 01.03.2006 passed by the learned Additional District Judge, Sonepat, vide which the appeal filed by them against the judgment and decree dated 04.10.2005 passed by the learned Additional Civil Judge (Senior Division), Ganaur, has been dismissed.