HARBHAJAN SINGH Vs. GURDEV SINGH AND ORS.

JUDGEMENT

(1.) By this common order, two appeals bearing RSA Nos.319 and 977 of 1996, shall stand disposed of.

(2.) Two suits, one filed by Santosh Kumari and second filed by Santosh Rani alongwith her husband Harbhajan Singh, were decided by consolidated judgment passed by the trial Court. The trial Court framed the following issues in both the suits:-

(3.) Learned trial Court disposed of the suits and decided the controversy.