Ritu Raj Awasthi, J. - (1.) Since both the second appeals relate to the same fats & circumstances and have been filed against the common judgment and order passed in Regular Civil Appeal No. 54 of 2008 and Regular Civil Appeal No. 55 of 2008, as such, they have been heard together and are being decided by a common order.
(2.) Heard learned counsel for appellant and perused the records.
(3.) These second appeals have been filed under Section 100 Code of Civil Procedure (for short 'CPC') against the common judgment and order dated 17.9.2013 passed in Regular Civil Appeal No. 54 of 2008 (Sri Durgaji Virajman Mandir v. Girija Prasad) and Regular Civil Appeal No. 55 of 2008 (Ram Kumar v. Girija Prasad) arising out of the judgment and order Regular Suit No. 334 of 1999 (Girija Prasad v. Ram Kumar) and Regular Suit No. 335 of 1999 (Girija Prasad v. Sri Durgaji Virajman Mandir and Another) .;