NIRMAL KAUR ETC Vs. SUKHWANT SINGH AND OTHERS

JUDGEMENT

(1.) Plaintiffs-Appellants are in the regular second appeal against the concurrent finding of fact arrived at by the Courts below while dismissing their suit for declaration with consequential relief of permanent injunction and as also for possession.

(2.) In fact, the plaintiffs-appellants are challenging a judgment and decree passed by the competent Court of jurisdiction on 17.01.1992. The judgment and decree passed by the Civil Court has been challenged after a period of more than 9 years.

(3.) To understand the dispute between the parties, it would be appropriate to re-produce the pedigree table depicting inter-se relationship between the parties:-