RAMBAI Vs. SAROJ

JUDGEMENT

(1.) By way of present Regular Second Appeal, plaintiffs of the case have assailed the judgment and decree dtd. 26/8/1993 passed by the First Appellate Court of Ld. Additional District Judge, Bhiwani, whereby judgment and decree dtd. 10/3/1990 passed by the trial Court, decreeing the suit for declaration & permanent injunction regarding the property in dispute, was allowed, thus, reversing the judgment of the trial Court.

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

(3.) To understand the facts, it is necessary to mention the pedigree table between the parties, which is as under: -