DHARAM SINGH Vs. KARNAIL SINGH

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in this appeal is to the judgment of a learned Single Judge of the Punjab and Haryana High Court allowing the second appeal filed in terms of Section 100 of the Code of Civil Procedure, 1908 (in short "the Code").

(3.) The second appeal was filed by the respondents before the High Court questioning correctness of the judgment and decree dated 25-10-1999 passed by the learned Additional District Judge, Ropar. The learned Additional District Judge had dismissed the appeal against the judgment and decree dated 25-9-1997 passed by the learned Civil Judge (Senior Division), Kharar, vide which the suit of the present appellant, who was the defendant in the suit was decreed.