BRIJ LAL AND OTHERS Vs. MUNICIPAL COMMITEE, ROHATK

JUDGEMENT

(1.) The present appeal has been preferred against the judgment and decree dated 14.07.2014 passed by learned District Judge, Rohtak, vide which the appeal filed by the appellant-plaintiffs against the judgment and decree dated 30.05.2013 passed by the learned Additional Civil Judge (Senior Division), Rohtak, has been dismissed.

(2.) For the sake of convenience, the status of the parties is being mentioned as in the original suit.

(3.) The appellant-plaintiffs have filed the suit for possession of plot no.2 measuring 265 sq. yards shown by letters 'EHIJ' in sky blue colour in the site plan attached with the plaint situated at Gandhi Nagar behind liberty cinema within municipal limits of Rohtak.