GAJRAJ SINGH Vs. MEGH RAJ
LAWS(P&H)-2021-2-38
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 11,2021

GAJRAJ SINGH Appellant
VERSUS
MEGH RAJ Respondents

JUDGEMENT

ANIL KSHETARPAL,J. - (1.) By this judgment two Regular Second Appeals i.e RSA3023-2018 and RSA-6206-2017 shall stand disposed of.
(2.) Learned counsel for the parties are ad idem that both these appeals can be disposed of by a common judgment.
(3.) In both the appeals, the defendants in the trial court are the appellants.;


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