HARI RAM Vs. BHAGWAN DASS

JUDGEMENT

(1.) The defendants (appellants herein) have preferred this regular second appeal against the judgment and decree dtd. 10/12/1999 passed by the learned Additional District Judge, Kamal, whereby the appeal of the plaintiffs (respondents herein) was allowed, reversing the judgment of dismissal dtd. 17/3/1997 rendered by the learned Civil Judge (Jr. Divn.), Kar-nal.

(2.) The record of the trial Court, as made available on the Document Management System (DMS) of this Court, has been perused. For the sake of convenience, the parties shall be referred to as per their original status before the trial Court.

(3.) The subject matter of dispute is 192 kanals 10 marlas of agricultural land situated in village Chandrao, Sub-Tehsil Indri, Tehsil and District Karnal, as detailed in para 1 of the plaint, and described in the jamabandi for the year 1979-80.