HARI SINGH Vs. AMAR SINGH

JUDGEMENT

(1.) Heard Sri Santosh Kumar Srivastava, learned counsel for appellants and perused the record.

(2.) Facts in brief of the present appeal are that the plaintiff-respondent filed a suit for possession and damages, registered as Original Suit No. 26 of 1997 by means of the judgement dated 14.09.2012 and decree dated 19.09.2012, the trial court has decreed the suit.

(3.) Aggrieved by the same, the defendant filed an appeal (Civil Appeal No. 40 of 2012), dismissed by judgement and decree dated 08.07.2014. Thereafter, present appeal has been filed.