PAT RAM Vs. UMESH CHAND

JUDGEMENT

(1.) Suit for declaration regarding property in dispute filed by plaintiffs Pat Ram etc. (appellants herein), was decreed by the trial Court of learned Sub Judge First Class, Dabwali vide his judgment dtd. 4/1/1995. However, the appeal filed by one of the defendants, namely, Umesh Chand (respondent number 1 herein) was accepted by the First Appellate Court of learned Additional District Judge, Sirsa vide judgment dtd. 7/5/1998 by seffing aside the judgment of the trial Court, thus, dismissing the suit of plaintiffs

(2.) Against the afore-said reversal, plaintiffs of the case have approached this Court by way of the present Regular Second Appeal.

(3.) Trial Court record was called. Same has been perused. In order to avoid confusion, parties shall be referred as per their status before the trial Court.