R.Subhash Reddy, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) All these Civil Appeals are filed, aggrieved by the judgment dated 31.07.2017 passed by the High Court of Himachal Pradesh at Shimla in R.F.A.No.202 of 2011 and batch, as such they are heard together and are disposed of by this common judgment.;