MOHAN LAL SAH AND ORS. Vs. SHERWOOD DIOCESAN COLLEGE SOCIETY AND ORS.
LAWS(UTN)-2020-8-27
HIGH COURT OF UTTARAKHAND
Decided on August 18,2020

Mohan Lal Sah And Ors. Appellant
VERSUS
Sherwood Diocesan College Society And Ors. Respondents

JUDGEMENT

LOK PAL SINGH,J. - (1.) Since the controversy involved in these two revisions is same, therefore, for the sake of brevity, these revisions are being decided together by this common judgment.
(2.) Civil Revision No.81 of 2015 is directed against the order dated 30.09.2014 passed by Civil Judge (Senior Division), Nainital in Civil Suit No.67 of 2008 Mohan Lal Sah and Others vs. Sherwood Diocesan College Society and Others, whereby said court has decided preliminary issue no. 11 regarding the valuation of suit against the revisionists/plaintiffs.
(3.) Civil Revision No.80 of 2015 is directed against the order dated 16.04.2015 passed by Civil Judge (Senior Division), Nainital in Civil Suit No.67 of 2008 Mohan Lal Sah and Others vs. Sherwood Diocesan College Society and Others, whereby the amendment application paper no.94-Ka filed by the revisionists/plaintiffs has been dismissed.;


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