BHAGWAN DASS Vs. PRABHATI RAM

JUDGEMENT

(1.) R.S.A. 177/2003 is directed against the judgment and order of the Additional District Judge dated 14.7.2003 in R.C.A. 6/2003 whereby the learned Judge has allowed the appeal and set aside the judgment and decree of the trial court while directing the appellant herein to hand over vacant and peaceful possession of the suit premises shown in red in the site plan, Ex.PW-1/1.

(2.) The facts of the case, as noted by the First Appellate Court, are as under :

(3.) Being aggrieved thereof, two appeals were filed being R.C.A. Nos. 6/2003 and 32/2002 Both these appeals were heard together and disposed by a common judgment which is now under challenge before this court.