KEHAR SINGH Vs. HUKAM SINGH AND ANOTHER

JUDGEMENT

(1.) C.M.No.9716-C of 2018 in RSA No.3795 of 2018 &

(2.) Main

(3.) By this judgment, regular second appeal nos.3795 and 3897 of 2018 shall stand disposed of as both the appeals are arising out of the same suit filed by the plaintiffs-respondents. Counsel for the parties also admit that both the appeals can be conveniently disposed of by a common judgment. Counsel for the parties have produced photocopy of the record, correctness whereof is not disputed and finally argued the appeals.