BALWINDER SINGH Vs. SWARANA RANI

JUDGEMENT

(1.) Defendant No.1 of the suit is before this Court against the reversal. Suit for declaration and permanent injunction regarding the property in dispute filed by Plaintiff - Swarana Rani (respondent No.1 herein) was though dismissed by the trial Court of learned Civil Judge (Jr. Divn.), Ferozepur vide judgment dtd. 9/2/2016, but the appeal filed by said plaintiff - Swarana Rani was accepted by the First Appellate Court of learned Additional District Judge, Ferozepur, who set aside the judgment of the trial Court and decreed the suit vide judgment dtd. 11/4/2017.

(2.) In order to avoid confusion, parties shall be referred as per their status before the Trial Court.

(3.) Dispute pertains to the estate of one Kharaiti Lal.