- (1.) THIS judgment disposes of FAO Nos. 23, 1229, 1230 and 1231 of 1985 as cbmmon questions of law arise for determination in these appeals.
(2.) FAO No. 23 of 1985 is directed against the order of the Additional District Judge, Ludhiana, allowing Miscellaneous Application No. 7/18-A/6 of 1981/1984 filed by the respondent for the recovery of Rs. 6,95,559. 20 with interest.
(3.) FAO Nos. 1229 and 1230 of 1985 are directed against the order of the Additional District Judge, Rupnagar, whereby the applications registered as Civil Miscellaneous Applications Nos. 2/26-9-78 and 1/12-9-78 filed by the respondent for the recovery of Rs. 96,531. 41 and Rs. 9,00,670. 31, respectively, were allowed.;