KHARAITI LAL Vs. KAMLA WATI

JUDGEMENT

(1.) This will dispose of Regular Second Appeals No. 272 and 273 of 1999.

(2.) Both these appeals arise out of two suits bearing No. 2014/28.10.1993/ 16.7.1985 and 1172/31.5.1993/24.12.1987 which were consolidated by the trial Court for the purpose of evidence and decision.

(3.) Suit No. 2014 was filed for ejectment of the defendants and for recovery of amount for the use and occupation. Suit No. 1172 of 1993/1987 was filed to recover mesne profits for the use and occupation with effect from 29.6.1985 to 28.11.1987. Both the suits, upon contest by the defendant have been decreed.