RAM SARAN Vs. BALKISHAN

JUDGEMENT

(1.) THIS is plaintiffs' appeal against the judgment and decree of the learned Additional Dictrict Judge, Nawanshahr passed on 10th March, 2009 allowing the appeal and reversing the judgment and decree of the learned Civil Judge (Senior Division), Nawanshahr dated 15th February, 2006.

(2.) THE plaintiff filed a suit for declaration to the effect that they are owners to the extent of 3/4th share in the land measuring 7K -11M and 1/2 share in the land measuring 2 Kanals in Khewat and Khatauni as described in the suit papers.

(3.) MR .Joshi learned counsel for the plaintiffs states his case as follows : -