V.K. Sharma, J. - (1.) This judgment shall dispose of R.S.A. Nos. 2840 to 2847 of 2006 titled Paradise Transporters Private Ltd. and Ors. v/s. Partap Singh and Ors. Paradise Transporters Private Ltd. and Ors. v/s. Jagdev Singh and Ors. Paradise Transporters Private Ltd. and Ors. v/s. Dalbir Singh and Ors. Paradise Transporters Private Ltd. and Ors. v/s. Dharampal Sheoran and Ors. Paradise Transporters Private Ltd. and Ors. v/s. Capt. Mani Ram (Retd.) and Ors. Paradise Transporters Private Ltd. and Ors. v/s. Ram Kumar and Ors. Paradise Transporters Private Ltd. and Ors. v/s. Balbir and Ors. Paradise Transporters Private Ltd. and Ors. v/s. Lt. Col. Sajjan Singh Dhillon and Ors.
(2.) For the sake of brevity, facts are being taken from R.S.A. No. 2840 of 2006 titled Paradise Transporters Private Ltd. and Ors. v/s. Partap Singh and Ors.
(3.) This regular second appeal has been filed against the judgment and decree passed by the learned Courts below vide which suit filed by plaintiff -respondent No. 1 was ordered to be decreed and the appellants have been directed to give rendition of accounts for the use of Tripper Truck.;