KARTAR SINGH Vs. JANGIR SINGH AND OTHERS

JUDGEMENT

(1.) This regular second appeal is at the instance of plaintiff whose suit for possession was dismissed by the Sub Judge, 1st Class, Faridkot vide judgment and decree dated 31.10.1984 which was further upheld by the 1st Appellate Court vide judgment and decree dated 17.09.1986.

(2.) The instant appeal gives rise to the following two substantial questions of law:-

(3.) A brief reference to the facts would necessitate for appreciation of the points in issue.