BHUPINDER SINGH Vs. BHARAT SINGH

JUDGEMENT

(1.) In Civil Suit No. RT-413 of 10/1/2008, an affirmative decree was made, on 24/7/2014, by the learned Civil Judge concerned, wherebys, the relief claimed by the plaintiff in the said suit, inasmuch as, the rendition of a decree of mandatory and permanent injunction qua the suit lands, thus became endowed to him.

(2.) The said affirmative decree became assailed by the defendants (respondents herein), before the learned first Appellate Court concerned. The learned first Appellate Court through a verdict made on 23/8/2016, upon the apposite first appeal, dismissed the same and upheld the judgment and decree passed by the lower Court.

(3.) Feeling aggrieved from the verdict of the learned First Appellate Judge, whereby he affirmed the judgment and decree passed by the learned Civil Court, thus the appellants have instituted the instant RSA before this Court.