ABHAY MANOHAR SAPRE, J - (1.) These appeals are directed against the final judgment and orders dated 23.01.2008 and 05.05.2008 passed by the High Court of Punjab and Haryana at Chandigarh in R.S.A. No. 4110 of 2007 and R.A.C. No. 23-C of 2008 in R.S.A. No. 4110 of 2007 respectively whereby the High Court dismissed the second appeal as well as the review application filed by the appellants herein.
(2.) These appeals involve a short point as would be clear from the facts mentioned hereinbelow.
(3.) The appellants herein is the Haryana Urban Development Authority (hereinafter referred to as "HUDA"). They are the defendants whereas the respondent is the plaintiff in the civil suit out of which these appeals arise.;