CHATRA Vs. KHAZANI AND ANOTHER

JUDGEMENT

(1.) Plaintiff is in Regular Second Appeal against the judgment passed by Additional District Judge, Kaithal reversing the judgment of the trial Court.

(2.) While admitting the appeal on March 20, 2006, this Court passed the following order:-

(3.) Plaintiff had filed a suit for declaration and permanent injunction. Plaintiff had claimed that he is owner of the land mentioned in the plaint. He challenged the decree passed by Civil Court in Civil Suit No.491 of 1982 titled Smt. Khazani v. Chatra etc. It was stated that the aforesaid decree is result of fraud. The decree was challenged on various grounds.