- (1.) These three second appeals are being disposed of by this common judgment because though all the three appeals have been filed against different judgments passed by the first appellate court, but the substantial question of law framed by this court at the time of the admission in all the three appeals is the same and which is as under :- "Whether the suit as framed was not maintainable in the civil court -
(2.) The appeal filed by appellant-plaintiff Bhimraj is directed against the judgment dated 27.09.1993 passed by Additional Civil Judge No.2, Udaipur in Civil Appeal No. 70/1990, whereby the learned first appellate court allowed the appeal of the defendant-respondent R.S.R.T.C. and set aside the judgment and decree dated 14.02.1990 passed by the Munsif and Judicial Magistrate, First Class, Udaipur City (South) in Civil Suit No. 27/1985.
(3.) The appeal filed by appellant-plaintiff Jugal Kishore is directed against the judgment dated 27.09.1993 passed by Additional Civil Judge No.2, Udaipur in Civil Appeal No. 58/1990, whereby the learned first appellate court allowed the appeal of the defendant-respondent R.S.R.T.C. and set aside the judgment and decree dated 19.04.1985 passed by the Munsif and Judicial Magistrate, Udaipur City (South) in Civil Suit No. 149/1982.;