CONTROLLER OF DEFENCE ACCOUNTS Vs. JAGDISH PRASAD SINHA

JUDGEMENT

(1.) THESE three appeals have been filed by the Controller of Defence Accounts Employees Cooperative House Construction Society Limited (hereinafter referred to as "the Society" for the sake of brevity), which is plaintiff -respondent -appellant and has challenged the judgments and decree of the learned courts below.

(2.) SECOND Appeal No. 216 of 2005 arises out of Title Suit No. 288/1981 (239/1985) which was decreed by the learned Subordinate Judge -4. Patna by common judgment and decree dated 31.05.1991 against which defendant of that suit, namely, Jagdish Prasad Sinha, filed Title Appeal No. 84 of 1991 which was allowed by the learned Additional District Judge, Fast Track Court -3, Patna by a common judgment and decree dated 27.04.2005.

(3.) SECOND Appeal No. 218 of 1985 arises out of Title Suit No. 290 of 1981 (240/1986) which was decreed by the learned Subordinate Judge -4, Patna by common judgment and decree dated 31.05.1991 against which the defendants of that suit, namely, Akhileshwar Prasad Singh and others filed Title Appeal No. 82 of 1991 which was allowed by the learned Additional District Judge, Fast Track Court -3, Patna by a common judgment and decree dated 27.04.2005.