RATNI AND OTHERS Vs. GUGAN RAM AND ANOTHER

JUDGEMENT

(1.) Cm No.1938-C of 2014

(2.) The plaintiffs-appellants are in the Regular Second Appeal against the finding of fact arrived at by the learned First Appellate Court.

(3.) The plaintiff-Late Sh. Ramji had filed a suit for declaration challenging the Civil Court decree suffered by Rulia, his brother on 12.12.1975 in favour of the defendants.