ABHAY MANOHAR SAPRE, J - (1.) Leave granted in S.L.P.(c) No.9723/2009.
(2.) These appeals are directed against the final judgment and order dated 28.01.2008 passed by the High Court of Punjab and Haryana at Chandigarh in R.S.A. Nos. 40/1984 and 2712/1987 whereby the High Court dismissed R.S.A. No.40 of 1984 and allowed R.S.A. No.2712 of 1987.
(3.) A few facts need mention for the disposal of these appeals, which involve a short point. The facts are taken from R.S.A. No.40/1984 which arose out of C.S. No.24-C/ 1979.;