KARAM SINGH Vs. HARNEK SINGH

JUDGEMENT

(1.) CM No.8993-C of 2015

(2.) The challenge in the present Regular Second Appeal is to the impugned judgment and decree dated 19.3.1987 passed by the Lower Appellate Court, which had not only dismissed the appeal filed against the findings rendered by the trial Court on issue No.4, but has also reversed the findings on other issues.

(3.) Mr.Ashok Singla, learned counsel appearing on behalf of the appellants submits that during the consolidation proceedings, property measuring 49 kanals 11 marlas has fallen to the share of the appellantplaintiffs.