JAGMOHAN Vs. BADRI NATH

JUDGEMENT

(1.) Leave granted.

(2.) The defendants are before this Court challenging the concurrent findings of fact recorded by all the courts below.

(3.) It is a case in which the respondents had filed a suit(Civil Suit No. 309) on 25/1/1984 for possession by pre-emption of the plot measuring 719 square yards, situated at Light Railway Bazar, Jagadhri (hereinafter referred to as 'the property in dispute'). The Trial Court(Additional Senior Sub Judge, Jagadhri) decreed the suit. The judgment and decree(Judgment and decree dtd. 27/5/1989) of the Trial Court was upheld upto the High Court(High Cour of Punjab and Haryana at Chandigarh).