SHAIKH AMBIR Vs. ASADULLAKHA

JUDGEMENT

(1.) Heard learned Counsel appearing for respective parties.

(2.) Since both these appeals are between the same parties and in respect of same subject matter, and both the Courts below have given common judgment and, therefore, here also, the appeals are heard and dealt with together and decided by this common reasoning/order.

(3.) Appellants in Second Appeal No.604/2011 were original defendants in the suit filed by the respondents herein, bearing Regular Civil Suit No. 256/2015 before learned Civil Judge, Junior Division, Paithan,District Aurangabad, which came to be decreed on 31/8/1999 and the said decree was confirmed by learned Additional District Judge, Aurangabad in RCA No. 310/1999 on 5/1/2003.