SURJIT SINGH Vs. BIKHU RAM

JUDGEMENT

(1.) The unsuccessful plaintiff has come up in second appeal against the judgment and decree of the first appellate Court reversing on appeal those of the trial Court and dismissing his suit for possession by pre-emption.

(2.) The facts :-

(3.) For the reasons recorded above, the appeal is devoid of any merit and is dismissed with no order as to costs.