S DARSHAN SINGH Vs. S DIDAR SINGH

JUDGEMENT

(1.) RSA 11/2003 is directed against the order dated 24.12.2002 of the Additional District Judge in RCA 12/2001 whereby the learned Judge has upheld the order of the trial court dated 31.07.2001 whereby the learned Judge has decreed the suit for declaration and consequential relief of perpetual injunction.

(2.) Facts of the case as noted by the Civil Judge are as follows:-

(3.) The trial court on the basis of evidence adduced came to the conclusion that relatives of the respondent herein were entitled to property claim.