HIRA LAL Vs. RAM KRISHAN SHANDIL

JUDGEMENT

(1.) Heard. Learned Advocate appearing on behalf of petitioner submitted that Civil Appeal No.8-S/13/11 tilted Ram Krishan vs. Hira Lal is pending before District Judge (Forest) Shimla and Civil Appeal No.28-S/13/14 tilted Hira Lal vs. Ram Krishan is pending before Addl. District Judge-I Shimla for disposal. Learned Advocate further submitted that both appeals have been filed against the same judgment passed by learned trial Court in C.S No.22-1 of 2008 titled Ram Krishan Shandil vs. Hira Lal & Others. Learned Advocate further submitted that in order to avoid conflicting judgments both civil appeals be directed to be disposed of by one Presiding Officer.

(2.) Learned Additional Advocate General appearing on behalf of nonpetitioner No.3 submitted that he has no objection if both appeals are disposed of by one Presiding Officer.

(3.) Court heard submissions of learned Advocates carefully.