HUKMA AND ORS. Vs. MANGA AND ORS.

JUDGEMENT

(1.) PLAINTIFFS have filed this second appeal against the decree dated 26 -7 -1980 passed by the Additional District Judge, Jind whereby the appeal filed by the defendants was allowed and the judgment and decree dated 18 -8 -1979 passed by the trial Court set aside. Facts giving rise to this appeal lie in a narrow compass and they are as under :

(2.) WHETHER plaintiffs are estopped by their own act and conduct? OPD

(3.) WHETHER the suit has not been properly valued for the purposes of court -fee and jurisdiction? OPD