DEEN DAYAL @ DINESH Vs. BAL KISHAN AND OTHERS

JUDGEMENT

(1.) Defendant-Appellant is in the regular second appeal against the well reasoned judgment passed by the Appellate Court reversing the judgment passed by the learned trial Court, which was strange.

(2.) Plaintiffs filed a suit for possession claiming that in the previous litigation decided on 11.10.1984 on the basis of a compromise which is Ex.CX, he is entitled to the possession and the defendant had forcibly entered into possession as the plaintiffs had started residing in Rewari.

(3.) This Court has heard learned counsel for the appellant at length.