AMAR SINGH Vs. DALIP SINGH (D) BY LRS.

JUDGEMENT

(1.) This appeal is at the instance of Defendants against the judgment and decree passed by learned Single Judge in Respondents-Plaintiffs' Regular Second Appeal No. 2936 of 1979, decided on 14.02.2003 by the High Court of Punjab and Haryana at Chandigarh. The Respondents-Plaintiffs' had filed a suit for possession, but was dismissed by the Trial Court. It was carried to the Appellate Court, which also dismissed the same, confirming the judgment and Decree of the Trial Court. Feeling aggrieved thereby, the Plaintiffs filed the aforesaid Second Appeal before the High Court, which was allowed vide impugned Judgment, hence, this Appeal by Appellants-Defendants.

(2.) Thumbnail sketch of the facts is mentioned hereinbelow:

(3.) Parties shall now be referred to as described in the plaint i.e. Plaintiffs and Defendants.