SURJIT SINGH Vs. KUMAR PAHILAJ

JUDGEMENT

(1.) With the consent of the learned counsel for the parties, this civil revision petition is taken up for final hearing.

(2.) This civil revision petition has been preferred against the order of the learned ADJ dated 8th October 2004 in RCA No.21 entitled as Kumar Pahilaj and Others Vs. Surjit Singh and another by virtue of which order, the petitioners were held entitled to be paid damages/mesne profit from 30th April,2004

(3.) The brief facts of this case are as follows:-