PREM CHAND Vs. JAGAR NATHU

JUDGEMENT

(1.) These two Second Appeals No. 324/1997 and 325/1997 arise out of the common judgment of the learned Additional District Judge, Solan, dated 31st July, 1997.

(2.) The two appeals were admitted by Identical orders dated 8th September, 1998. The order(s) read : "Heard. Admitted on the substantial questions of law framed by the appellant and as annexed with the memorandum of appeal. Mr. Navlesh Verma, learned counsel for the respondent, waives service of notice on behalf of respondent-Jagar Nath after admission."

(3.) The substantial questions of law as framed by the appellant(s) in both the cases are :