VINEY MITTAL, J. - (1.) On December 9, 2005, the following order was passed by this Court:- "Mr. Berry states that the appellants have already given all the benefits to the respondent under the new Policy and instructions applicable w.e.f. 1.1.1996. The receipt of the aforementioned benefits is denied by Mr.H.S.Gill, Senior Advocate for the respondent. Mr. Berry, Senior Deputy Advocate General, Punjab prays for time to produce the record of the aforementioned benefits which have been given to the respondent. Adjourned to 24.2.2006."
(2.) Today, at the time of arguments, Mr. D.S. Jandiala, the learned Additional Advocate General, Punjab, appearing for the appellants says that he has no instructions with regard to the grant of the aforesaid benefits. In these circumstances, it has to be inferred that the necessary relief has not been granted to the plaintiff- respondent.
(3.) The learned counsel for the parties have been heard on the merits of the controversy. This order shall dispose of two Regular Second Appeals being R.S.A. No. 3037 of 2004 and R.S.A. No. 3038 of 2004 as both the appeals have arisen out of one suit filed by the plaintiff- respondent.;