VED PRAKASH LAMBA Vs. SATYAPAL LAMBA

JUDGEMENT

(1.) The appellant Ved Prakash Lamba and the respondent Satyapal Lamba are brothers. This, therefore, is a plain case of sibling rivalry.

(2.) This second appeal under Sec. 100 of the Code of Civil Procedure, 1908 (CPC) emanates from Suit 146/2010 which was instituted by the respondent against the appellant. The suit was decreed by the learned Civil Judge by judgment dtd. 23/5/2015.

(3.) The appellant appealed against the said judgment and decree to the learned Additional District Judge ("the learned ADJ") vide RCA 10/2015 (Ved Prakash Labma v. Satyapal Lamba).