SHYAM SINGH AND ORS Vs. SORAN AND ORS

JUDGEMENT

(1.) Allowed as prayed for

(2.) The application is accepted and the appellants are permitted to place on record copy of judgment, Annexure P1.

(3.) This Regular Second Appeal is directed against judgments and decrees dated 28.7.2005 and 29.11.2008 passed respectively by the Civil Judge (Junior Division), Kurukshetra (hereinafter described as 'the trial Court') and the Additional District Judge, Kurukshetra (referred to hereinafter as 'the first appellate Court'). C.M. No. 4136-C of 2009 has been moved for staying the operation of the impugned judgments & decrees during the pendency of the appeal.