RICHHPAL AND OTHERS Vs. CHANDGI AND OTHERS

JUDGEMENT

(1.) No one is present on behalf of the respondents.

(2.) I have heard learned counsel for the appellants and have perused the impugned judgment.

(3.) The only dispute inter se the parties who were held to be cosharers is that pump which is installed in the disputed land may be used by both the parties as per the arrangement which they may so choose. For the said purpose they were granted time and to approach Trial Court in the event of not coming to any agreement. This is the cause of the grievance of the appellants in the instant regular second appeal.