BIMAL KUMAR Vs. RAM KUMAR

JUDGEMENT

(1.) C.M.P. No.907 of 2006 and C.M.P. No. 24 of 2007 in R.S.A. No. 285 of 2004 and C.M.P. No. 908 of 2006 and C.M.P. No. 27 of 2007 in R.S.A. No. 286 of 2004 Detailed arguments in these cases were heard on 19th March, 2007 when the matters were adjourned for pronouncement of orders on the aforesaid applications. By this common order, all the aforesaid four applications in the aforesaid two separate Regular Second Appeals are being disposed of together because identical issues and questions are involved for consideration and decision therein.

(2.) R.S.A. No. 285 of 2004 and R.S. A. No. 286 of 2004 were filed by the common appellant in both the appeals, namely, Shri Bimal Kumar against the judgments and decree passed by the learned District Judge, Solan in two Civil First Appeals pending before him against the judgments and decrees passed by the learned the then Senior Sub-Judge, Solan in two Civil Suits pending before him. Both the suits were filed by the opposite parties against the appellant- Bimal Kumar. The trial Court decreed both the suits in favour of the plaintiffs. Feeling aggrieved, as noticed above, the appellant- Bimal Kumar filed the Civil First Appeals before the learned first Appellate Court, namely, District Judge, Solan, who. as noticed above, dismissed the said appeals affirming the decree passed by the learned trial Court. It is against the aforesaid concurrent findings of the two courts below that the aforementioned two Regular Second Appeals were filed by Bimal Kumar appellant in this Court.

(3.) Both the appeals were admitted by this Court vide its order dated 14th July, 2004. Since then these have been pending consideration in this Court.