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Judgment
5 paragraphs · 154 wordsA. Guneshwar Sharma, J
[1] Present Ms. N. Savitri, learned counsel for the appellant in RFA No. 9 of 2019. None appeared on behalf of the appellant in RFA No. 1 of 2020.
[2] Both these appeals are arising out of the same impugned order and decree dated 17.08.2019 passed by learned Civil Judge (Senior Division), Imphal East, in O.S. No. 35 of 2013, O.S. No. 36 of 2013 & O.S. No. 80 of 2013. Lower Court record has already been requisitioned but Paper Book is not prepared. Appellant in RFA No. 9 of 2019 was not a party before the Trial Court and has filed third party appeal. In RFA No. 1 of 2020, both the parties were in the original suit.
[3] Registry is directed to prepare a common Paper Book of these two appeals incorporating all the relevant pleadings including memo of appeal filed before this Court.
[4] List on 25.08.2023.