RAJENDRA PRASAD JAIN Vs. SURESHCHAND JAIN

JUDGEMENT

(1.) Second Appeal No.292 of 2010 preferred by the appellant/plaintiff was admitted for hearing on 27.8.2020 by formulating the following substantial question of law:-

(2.) Second Appeal No.260 of 2010 preferred by the appellant/defendant was admitted for hearing on 30.8.2010 by formulating the following substantial question of law:-

(3.) Since both the second appeals have arisen from common/impugned judgment and decree passed by the first appellate Court, therefore, they are clubbed and heard together and being disposed of by this common judgment.