- (1.) Leave granted. We have heard learned counsel on both sides.
(2.) These appeals by special leave arise from the judgment of the Division Bench of the High Court of Himachal Pradesh, made on November 14, 1996 in RFA Nos. 230 and 231 of 1985.
(3.) The admitted position is that the respondents, Mrs. Surjeet Malhan and Mr. B. K. Malhan, wife and husband respectively, laid two suits for declaration and permanent and mandatory injunction. The learned single Judge of the High Court dismissed the suits. But on appeal, the Division Bench has decreed the suits. Thus, these appeals by special leave.;