- (1.) By this common judgment, I am disposing of two appeals i.e. instant RSA No. 5020 of 2010, titled Harsharan Singh and another versus Bhag Singh and another and RSA No. 5021 of 2010, titled Smt. Sukhchain Kaur versus Bhag Singh, because both these appeals are interconnected.
(2.) Respondent no. 1 Bhag Singh (hereinafter to be referred as plaintiff) filed suit against appellants Harsharan Singh defendant no. 1 and his wife Sukhchain Kaur defendant no. 2 (hereinafter to be referred as defendants no.1 and 2) and respondent no. 2 Nichhabar Singh defendant no. 3 for permanent injunction and mandatory injunction. On the other hand, Sukhchain Kaur filed separate suit against Bhag Singh for permanent injunction. Both suits were consolidated by the trial court and were disposed of by common judgment and decrees dated 23.9.2005 whereby suit filed by Bhag Singh was dismissed whereas the suit filed by Sukhchain Kaur was decreed. Bhag Singh preferred first appeals in both the suits.
(3.) Learned Additional District Judge, Fast Track Court, Patiala vide common judgment and decrees dated 16.7.2010 allowed both the appeals and thereby decreed the suit filed by Bhag Singh and dismissed suit filed by Sukhchain Kaur. Feeling aggrieved, instant two second appeals have been preferred.;