LAWS(P&H)-2022-3-180

RAJINDER SINGH Vs. DAVINDER SINGH

Decided On March 24, 2022
RAJINDER SINGH Appellant
V/S
DAVINDER SINGH Respondents

JUDGEMENT

(1.) The hearing of the case is being held through video conferencing on account of restricted functioning of the Courts.

(2.) The plaintiff and the defendant are brothers. While assailing the concurrent findings of fact arrived at by the Courts below, the plaintiff has filed the appeal.

(3.) Some facts are required to be noticed.