PRAKASH GUPTA,J. - (1.) Heard learned counsel for the parties.
(2.) Since in both the aforementioned second appeals a common question 'whether the civil court had jurisdiction to entertain, try and decide the plaintiff's suit in the facts and circumstances of the present case?' arises, therefore, both the appeals are heard together and the same are being decided by this common judgment.
(3.) In both the second appeals filed under Section 100 CPC the judgment and decree dated 1st October, 2002 passed by learned Additional District Judge No.4, Jaipur City, Jaipur is challenged whereby the learned lower appellate court has dismissed the appeal filed by the defendants-appellants against the judgment and decree dated 19th September, 1994 passed by Additional Civil Judge (Jr. Div.) No.2, Jaipur City, Jaipur in civil suit Nos.810/1988 decreeing the suit of the plaintiff respondent for declaration.;