BALWANT RAI Vs. SURJIT SINGH

JUDGEMENT

(1.) The above noted two appeals preferred against the judgments and decrees dated 20 -64989 of the learned Additional District Judge (I), Shimla, arising out of the same civil suit (being suit No 149/1 of 1981) between the parties, are sought to be disposed of by this judgment,

(2.) The subject -matter of dispute between the parties comprises of shop in the building bearing No 81, Lower Bazar, Shimla. This shop has been specifically detailed in the plaint and for the sake of brevity is being hereinafter referred to as the shop in dispute.

(3.) The appellant before this court in both the appeals was the plaintiff in the suit and he is being referred to accordingly hereinafter.