LAWS(SC)-2025-12-48

DANESH SINGH Vs. HAR PYARI (DEAD) THR. LRS.

Decided On December 15, 2025
Danesh Singh Appellant
V/S
Har Pyari (Dead) Thr. Lrs. Respondents

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises from the judgment and order dtd. 29/1/2019 (hereinafter, the "Impugned Judgment") passed by the High Court of Punjab and Haryana in RSA. No. 2518 of 2004 (O&M) (hereinafter, the "High Court"), by which the second appeal filed by the appellants herein came to be dismissed, thereby affirming the judgment and order dtd. 12/5/2004 passed by the Court of District Judge, Faridabad (hereinafter, the "Appellate Court") holding the suit instituted by the respondent nos. 1 and 2 respectively herein to be maintainable.

(3.) The description of the parties before this Court, the High Court, the Appellate Court, and before the Trial Court is tabulated as follows:-