STATE OF HARYANA Vs. AMIN LAL

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises from the judgment and order dtd. 31/1/2019 passed by the High Court of Punjab & Haryana at Chandigarh in RSA No. 3818 of 1987. The High Court allowed the regular second appeal filed by the respondents herein (original plaintiffs), setting aside the judgment of the First Appellate Court and restoring the decree passed by the Trial Court in favour of the plaintiffs. Aggrieved by the High Court's decision, the appellants (original defendants), namely the State of Haryana and the Public Works Department (PWD), have preferred this appeal.

(3.) The facts of the case leading up to the present appeal are as follows: