- (1.) Heard Sri Yogesh Agrawal, Advocate for petitioners and Sri Vivek Ratan, Advocate for respondents.
(2.) In both these matters, common parties are involved and the facts and issues of law are also common, therefore, as agreed by learned counsel for the parties, these matters have been heard together and are being decided by this common judgment. Further as requested, Writ Petition No.31577 of 2009 is taken as leading case and for the purpose of narration of facts and pleadings, leading case would be referred.
(3.) This writ petition under Articles 226/227 of the Constitution of India has come up at the instance of two petitioners Raj Babu Singh and Surendra Pratap Singh, both are brothers and aggrieved by order dated 17.02.2007 passed by Additional Civil Judge (Senior Division), Sonbhadra, rejecting objection against the impugned award dated 23.11.1997 of the Arbitrator and judgment and order dated 15.05.2009 whereby IInd Additional District Judge, Sonbhadra has dismissed petitioners' Civil Appeal No.14 of 2007, confirming the order of learned Civil Judge.;