- (1.) Both the above appeals have common facts, involve common substantial questions of law, and, are in respect to the same property, therefore, have been heard together and are being decided by this common judgment.
(2.) Heard Sri B.N. Agrawal, Advocate, for appellants and Sri R.C. Singh, Advocate for respondents no. 1/1 and 1/ 2 in Second Appeal No. 891 of 2011 and for respondent no. 1/1 in Second Appeal No. 888 of 2011.
(3.) With the consent of learned counsels for parties, this Court proceeds to hear and decide the matter at the admission stage itself.;