KAMLESH RANI Vs. RANAJIT KAUR AND ORS.

JUDGEMENT

(1.) THIS is a regular second appeal directed by defendant/appellant against the judgment and decree dated 11.09.2014 passed by Shri Sanjay Agnihotri, Additional District Judge, Sangrur vide which the appeal preferred by defendant No. 3/appellant against the judgment and decree dated 21.1.2012 passed by Shri Sumit Bhalla, Civil Judge (Junior Division), Dhuri was dismissed.

(2.) THE facts in short are that plaintiff filed suit for possession that they are owners in possession of the suit land and the judgment and decree dated 22.11.2001 decided on 21.9.2002 passed by Shri Mandeep Singh Dhillon, the then Civil Judge (Junior Division), Dhuri being obtained fraudulently be declared as null and void.

(3.) UPON notice, defendants No. 1 and 2 appeared and filed their joint written statement. Defendants No. 1 and 2 admitted the claim of the plaintiffs and prayed for disposal of the suit accordingly.