(1.) Leave granted.
(2.) These appeals are filed by Yamuna Nagar Improvement Trust challenging the legality of judgment and decree passed by Civil Judge (Senior Division), Jagadhri, dated January, 28, 1999, confirmed by the Additional District Judge, Jagadhri on November 24, 2000 and also confirmed by the High Court of Punjab and Haryana on August 14, 2003.
(3.) To appreciate the controversy in the appeals, relevant facts of both the cases may be stated in brief.