RAM CHANDER RATHI Vs. RAJINDER PARSHAD

JUDGEMENT

(1.) (Oral) This second appeal has impugned the judgment and decree dated 11.12.2009 which had endorsed the finding of the Civil Judge dated 22.09.2006 dismissing the suit of the plaintiff on issue nos. 1,2 and 3.

(2.) Briefly stated the factual matrix of the case is as follows:

(3.) The trial judge had framed six issues which inter alia reads as follows: