RAJWINDER SINGH Vs. GURJANT SINGH

JUDGEMENT

(1.) Both Regular Second Appeal Nos. 5840 and 6196 of 2018 are taken up together for hearing and decision as they arise out of a common impugned judgment and decree dated 19.04.2018 passed by the learned Additional District Judge, Barnala.

(2.) Separate regular second appeals have been filed by the appellants i.e. defendants before the learned trial Court.

(3.) Appellants - defendants are aggrieved of judgment and decree dated 19.04.2018 passed by the learned Additional District Judge, Barnala whereby judgment and decree dated 30.05.2016 passed by the learned Civil Judge (Junior Division), Barnala has been set aside. Consequently, suit for recovery filed by the plaintiffs has been decreed.