DHARAMBIR Vs. ZILE SINGH

JUDGEMENT

(1.) Feeling aggrieved against the impugned judgments and decrees passed by the learned courts below, recording concurrent findings of facts, dismissing his suit for declaration, plaintiff has approached this Court by way of present regular second appeal.

(2.) Heard learned counsel for the appellant.

(3.) It is a matter of record that the suit property was village pond.