AIR 2006 HIMACHAL PRADESH 75 ::2006 AIHC NOC 278 ::(2006) 4 CivLJ 839 ::(2006) 1 Sim LC 312 ::(2006) 42 AllIndCas 862 (HP)

Himachal Pradesh High Court

Hon'ble Judge(s): V. M. Jain , J

Civil P.C. (5 of 1908) , O.41 R.1— Appeal - Maintainability - Two suits decreed by common judgement - Appeal against filed along with copy of decree passed in one suit only along with common judgement and memorandum of appeal (MOA) - Copy of decree passed in other suit was not filed along with MOA - Thus, decree passed in other suit had become final between parties - Hence, appeal filed is liable to be dismissed since only one appeal was filed against two decrees. AIR 1993 SC 1202 and AIR 1997 SC 3760, Foll. (Para 7 8 12 13)