GIRDHARI LAL Vs. RAM LAL GILL

JUDGEMENT

(1.) THIS appeal has impugned the judgment and decree dated 29.11.2002 which had reversed the finding of the trial judge dated 31.10.1998. Vide judgment and decree dated 31.10.1998 the suit of the plaintiff Girdhari Lal seeking possession had been decreed. The impugned judgment had upset this finding; the appeal was allowed and the suit stood dismissed.

(2.) BRIEFLY stated the facts are as follows:

(3.) IN spite of service the respondents have not appeared.