STATE OF RAJASTHAN Vs. RAJPAL SINGH CHAUHAN

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Since a common question of law is involved in both second appeals, therefore, both appeals were heard together and they are being disposed off by this common Judgment.

(3.) Learned Counsel for the Respondent has raised an objection about maintainability of these second appeals, which are directed against impugned judgments passed by first appellate court, whereby first appeals of the Appellants have been dismissed as barred by limitation. He submitted that in view of judgment of Hon'ble Apex Court delivered in the case of Ratansingh v. Vijaysingh and Ors., 2001 AIR(SC) 279 and Full Bench decision of Karnataka High Court in the case of The Commissioner, Hubli-Dharwad Municipal Corpn. v. Shrishail and Ors., 2004 AIR(Kar) 75 Full Bench, both the second appeals are not maintainable and they are liable to be dismissed as such.