- (1.) The instant applications have been filed for condonation of delay in filing the respective appeals. Though there is no justification for condoning the delay, however, keeping in view the fact that the appeals are being decided on merits, the question of delay has been rendered redundant. Main appeals
(2.) These are defendants' second appeals challenging the judgments and decrees of the Courts below decreeing the suits of the plaintiff-respondents for recovery.
(3.) This judgment shall dispose of three regular second appeals, i.e. R.S.A. Nos. 3266, 3267 & 3268 of 2009 and three Cross Objections, i.e. XOBJS Nos. 4-C, 5-C & 6-C of 2010 filed on behalf of the plaintiff-respondents in the aforesaid appeals respectively; as in all the three appeals and cross-objections similar questions of law have been raised on similar facts. However, for brevity sake, the facts are being noticed from R.S.A. No. 3266 of 2009.;