LAKHAN PRASAD GUPTA S/O LATE BIHARI PRASAD GUPTA Vs. DUMRAON PROPERTIES ENTERPRISES PVT LTD THROUGH THE SECRETARY SIYA SARAN SINGH

JUDGEMENT

(1.) HEARD Mr. S.S.Dwivedi, the learned senior counsel appearing on behalf of the appellants in both the appeals and also Mr.Chandrashekhar Prasad Singh, the learned counsel appearing on behalf of the respondent in these appeals.

(2.) DEFENDANT is the appellant against a common judgment and decree dated 16.01.2010 passed in T.A.No. 08/91 and T.A.No. 09/91 by Additional District and Sessions Judge F.T.C. V, Buxar dismissing the appeals and affirming the judgment and decree dated 23.02.1991 of eviction passed in T.S.No. 31/80/08/90 and T.S.No. 32/80/09/90 by Additional Munsif I, Buxar.

(3.) WHEN these two appeals were taken up for hearing, the learned senior counsel for the appellants submitted that other substantial questions of law were also involved in the two appeals and in the interest of justice, the same might be formulated and considered.