PREM NARAIN SHARMA Vs. MEHAR CHAND (DECEASED)

JUDGEMENT

(1.) THIS is a regular second appeal filed by the appellant.

(2.) BEFORE dealing with the submission made by the learned counsel for the appellant, it would be pertinent here to mention brief facts of the case.

(3.) MR .Harpat is the person who originally owned the suit property, details of which are as under: