PREM NATH KHANNA Vs. NARINDER NATH KAPOOR

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal arises out of the impugned judgment and order dated 20.07.2009 passed by the High Court of Punjab and Haryana at Chandigarh in Regular Second Appeal No. 1661 of 2005, whereby the said appeal filed by the respondent herein was allowed and the judgment and order dated 31.03.2005 passed by the learned Additional District Judge, Kurukshetra decreeing the suit in favour of the appellants herein was set aside.

(3.) The brief facts of the case required to appreciate the rival legal contentions advanced on behalf of the parties are stated hereunder: