SUDHIR NARAIN - (1.) These two cross appeals have been filed against the judgment and decree passed by the trial Court dated 18-8-1988 partly decreeing the suit in respect of certain properties involved in the suit and dismissed the suit in relation to other properties.
(2.) The defendants, U.P. State Sugar Corporation Limited, has filed First Appeal No. 265 of 1989 against the part of the decree whereby the suit has been decreed and First Appeal No. 494 of 1988 has been filed by the plaintiff-appellant against part of the decree whereby the plaintiff's suit has been dismissed.
(3.) The factual drop of the case is that prior to 1946 there were two independent companies viz. Raza Sugar Company and Buland Sugar Company. M/s. Govan were its Managing Agents. In the year 1946 the Dalmias purchased it from M/s. Govan Brothers. The Dalmias got both the companies amalgamated in the year 1957 and it formed one company in the name and style of 'Raza Buland Sugar Company Limited'. In the year 1968 Jhunjhunwalas purchased the company from Dalmias.;