LAL SINGH Vs. BILWA MANGAL

JUDGEMENT

(1.) Since common questions of law and facts arise in both the above titled appeals, thus taken up together, for its decision.

(2.) In both these appeals [RSA No. 1 64 of 1995 and RSA No. 214 of 1995] the appellants have challenged the judgment and decree dated 24.10.1994 passed by the learned Additional District Judge (2) Kangra at Dharamshala, whereby he affirmed the passing of final decree by the learned trial Court for possession by way of redemption in favour of Smt. Sandhya Devi (dead) now being represented by her legal representatives respondents No. 1 (a) to 1 (c).

(3.) Both these regular second appeals were admitted on the following common substantial questions of law: