- (1.) By this common judgment, I intend to dispose of RSA No.1600 of 2011 titled as Sham Singh and others versus Surinder Kumar and another and RSA No.1601 of 2011 titled as Roshan Lal versus Surinder Kumar and another as both have arisen out of the same judgment and decree dated 28.8.2010 passed by Shri J.S.Bhatia, learned District Judge, Hoshiarpur.
(2.) Appeal No.1601 of 2011 has been directed by one of the defendants namely Roshan Lal against the judgment and decree dated 28.8.2010 passed by Shri Jaspal Singh Bhatia, learned District Judge, Hoshiarpur vide which the appeal preferred by him against the judgment and decree dated 7.2.2001 passed by Shri Tejwinder Singh, Additional Civil Judge (Senior Division), Dasuya, was dismissed.
(3.) Appeal No.1600 of 2011 has been directed by defendants Sham Singh, Surinder Nath and Pirthi Singh against the judgment and decree dated 28.8.2010 passed by Shri Jaspal Singh Bhatia, learned District Judge, Hoshiarpur vide which the appeal preferred by them against the judgment and decree dated 7.2.2001 passed by Shri Tejwinder Singh, Additional Civil Judge (Senior Division), Dasuya, was dismissed.;