RAGHBIR SINGH Vs. SANT SINGH

JUDGEMENT

(1.) By this judgment, two Regular Second Appeal Nos.1214, 1215 of 2015 and one Civil Revision No.4629 of 2015 shall stand decided as parties to the dispute, their counsels are common and the dispute between the parties in all the 3 cases is inter connected. Since, counter suits have been filed, therefore, the parties are being referred to by their names.