RAM GOPAL KAUSHIK Vs. SWARUP SINGH AND OTHERS

JUDGEMENT

(1.) Heard Shri D. Barthwal, Counsel for the appellant and Shri Lokpal Singh, Counsel for the respondent.

(2.) By the present second appeal, the appellant has challenged the judgment and decree dated 19.12.1996 passed by the Civil Judge (Junior Division), Roorkee by which the suit of the plaintiff has been decreed and judgment and decree dated 17.2.2007 passed by the District Judge, Roorkee by which the appeal of the appellant has been dismissed.

(3.) Briefly stated, the plaintiffs have filed Suit No. 193/1983 praying for the eviction of the defendant from the property known as cemented khokha situate at Khasra No. 1028/1, Pargana and Tehsil Roorki, District Haridwar.