ZABAR SINGH Vs. ATMA RAM

JUDGEMENT

(1.) The instant appeals are directed, against, a common verdict recorded by the learned District Judge, Kinnaur Civil Division at Rampur Bushehar, H.P. (for short first appellate Court), upon, Civil Appeal No. 77 of 2004, and, upon Civil Appeal, No. 3 of 2004, wherethrough the plaintiff's appeal stood allowed, and, their suit was decreed, and, the defendants crossobjections stood dismissed.

(2.) The appellants herein (for short the defendants) being aggrieved from the verdict(s) recorded by the learned first appellate Court, hence, preferred the instant RSAs before this Court.

(3.) Since common questions of law, are, involved in both the instant appeals, hence these are amenable for, hence, a common verdict being rendered thereon.