JAGTU Vs. SURAJ MAL

JUDGEMENT

(1.) Heard Sh. Mahabir Singh, learned senior counsel for the appellant and Sh. B. S. Gupta, counsel for the respondents.

(2.) Application for impleadment is allowed.

(3.) This appeal has been preferred against the judgment and order of the High Court of Punjab and Haryana dated 22nd October, 2002 passed in Regular Second Appeal No. 4141 of 2002, which affirmed the Judgment and Order of the First Appellate Court dated 30th September, 2002 passed in Civil Appeal No. 109 of 2001 reversing the Judgment and Decree passed by the Civil Court dated 23rd November, 2001 in Civil Suit No. 423 RT of 1998/2000.