RAM NAND Vs. CHAND PARKASH

JUDGEMENT

(1.) DEFENDANT No.3 -appellant has come up in regular second appeal against the judgment dated 24.09.2009 passed by the District Judge, Faridkot, dismissing his appeal against the judgment and decree dated 11.02.2008 passed by the Civil Judge (Junior Division), Faridkot, whereby suit filed by the plaintiff -respondent No.1 has been decreed.

(2.) CHAND Parkash -plaintiff filed a suit for declaration to the effect that Sham Sunder son of Khaga Ram was employed as Mali -cumChowkidar in Public Health Department, Faridkot and died on 21.07.2005.

(3.) HE was unmarried and had no child. Plaintiff is nephew of Sham Sunder.