HANS RAJ Vs. KARAN SINGH

JUDGEMENT

(1.) The above referred appeals have been taken up together for disposal by common order as the counsel for the parties have submitted that the facts and order of the Appellate Court in both the appeals are similar.

(2.) For the sake of convenience, facts have been taken from appeal titled as "Hans Raj (deceased) through his legal heirs v. Karan Singh and others" bearing SAO No. 15 of 2004.

(3.) Plaintiff Karan Singh filed suit seeking the relief of declaration as follows:-