SUDHIR AGARWAL,J. - (1.) Both these appeals under section 96 of Code of Civil Procedure (hereinafter referred to as "C.P.C.") have been filed against common judgment and decree dated 12th April, 2013 passed by Additional Civil Judge (Senior Division) Court No. 21, Lucknow in Regular Suit No. 687/12, Yashraj Singh v. State of U.P. and two others .
(2.) For the purpose of pleadings and reference of documents, we are relying on record of First Appeal No. 153 of 2013 (hereinafter referred to as "LDA's Appeal") and wherever there is any difference, pleadings and reference of documents of Appeal No. 154 of 2013 (hereinafter referred to as "State's Appeal") will be referred.
(3.) Facts, giving rise to above appeals, are briefly stated as under:;