ARVIND KAPOOR Vs. KUMUD KAPOOR

JUDGEMENT

(1.) These two appeals arise out of two suits consolidated and heard together from the stage of the trial itself, they having been filed by the plaintiff in one against the plaintiff in the other, qua the same property; the parties to the lis being siblings, i.e. one brother and two sisters.

(2.) As already stated, both the suits were consolidated and heard together, with the suit filed by the sister, i.e. by Sangeeta Chopra, taken to be the 'main suit' and the evidence led in that suit having been accepted as the evidence in both.

(3.) The issues framed in the consolidated suits were as follows:-