ASHOK KUMAR AND OTHERS Vs. ANITA RANI

JUDGEMENT

(1.) By this single judgment, I shall dispose of two regular second appeals bearing RSA No.6134 of 2015 and 130 of 2016, between the same parties.

(2.) Impugned in the present regular second appeals are two separate judgments dated 18.03.2015 passed by learned District Judge, Chandigarh, vide which judgment and decree dated 23.01.2013 and 207.2013, respectively, passed by learned Civil Judge (Jr. Divn.), was set aside and two separate appeals were allowed and suit of the plaintiffrespondent was decreed for Rs.54,50,000/- and Rs.5,50,000/- respectively along with interest @ 7.5% per annum from due date till the decree of the suit. Further interest @ 6% per annum from the date of decree till its realization was also allowed.

(3.) First the facts involved in the RSA No.130 of 2016 are reproduced as under: