Vinod Kumar Misra, J. - (1.) Second Appeal No. 754 of 2016 has been filed by Smt. Kanta Kapoor against Sardar Kuldeep Singh, Smt. Paramjeet Kaur, Sardar Gurmeet, Sardar Manjeet, Mrs. Dwarika Prasad Trust, Dr. Yogesh and Sri Shashi Narayan Sharma defendants/respondents against the judgment and decree dated 26.4.2016 passed by Additional District Judge, Court No. 6, Bareilly in Civil Appeal No. 57 of 2015 (Smt. Kanta Kapoor v. Sardar Kuldeep Singh and others) and another clubbed Civil Appeal No. 58 of 2015 (Dwarika Prasad Trust v. Sardar Kuldeep Singh and others) whereby the appeal no. 57 of 2015 was dismissed and judgment and decreed dated 23.3.2015 passed in Original Suit No. 200 of 2009 (Sardar Kuldeep Singh and others v. Shashi Narain Sharma and others) by the Additional Civil Judge (Senior Division), Court No. 1, Bareilly has been confirmed.
(2.) Second Appeal No. 755 of 2016 has been filed by Mrs. Dwarika Prasad Trust and Dr. Yogesh against Sardar Kuldeep Singh, Smt. Paramjeet Kaur, Sardar Gurmeet, Sardar Manjeet, Smt. Kanta Kapoor and Sri Shashi Narayan Sharma defendants/respondents against the judgment and decree dated 26.4.2016 passed by Additional District Judge, Court No. 6, Bareilly in Civil Appeal No. 57 of 2015 (Smt. Kanta Kapoor v. Sardar Kuldeep Singh and others) and another clubbed Civil Appeal No. 58 of 2015 (Dwarika Prasad Trust v. Sardar Kuldeep Singh and others) whereby the appeal no. 57 of 2015 was dismissed and judgment and decreed dated 23.3.2015 passed in Original Suit No. 200 of 2009 (Sardar Kuldeep Singh and others v. Shashi Narain Sharma and others) by the Additional Civil Judge (Senior Division), Court No. 1, Bareilly has been confirmed.
(3.) Heard learned counsel for the appellants and respondents.;