AAGDISH KUMAR SINGH Vs. ISHAR SINGH @ FAQURIA

JUDGEMENT

(1.) Vide his judgment, dated October 22, 1981, Shri Dhian Singh, Subordinate Judge, first Class, Nawanshahr, decreed the suit of the plaintiff for possession of 1/2 share of the disputed property by way of partition.

(2.) The appeal filed against the judgment and decree of the Subordinate Judge First Class, Nawanshahr was dismissed by the Additional District Judge, Jalandhar vide his judgment, dated January 16, 1984.

(3.) Thus, this Regular Second Appeal.