SATISH DAHIYA Vs. NARESH KUMAR KUBBA AND OTHERS

JUDGEMENT

(1.) Plaintiff-respondents No.1 to 4 filed a suit against the appellant and respondents No.5 to 7 in the following terms:

(2.) The suit was decreed by the trial Court vide its judgment and decree dated 27.03.2010 in the following terms:

(3.) Against the aforesaid judgment and decree of the trial Court, defendant No.4 (i.e. appellant) filed an appeal before the first appellate Court, which was dismissed vide judgment and decree dated 29.02.2012.