LAWS(P&H)-2009-8-203

UMAR KHAN Vs. NAWAL SINGH AND ORS.

Decided On August 24, 2009
UMAR KHAN Appellant
V/S
Nawal Singh And Ors. Respondents

JUDGEMENT

(1.) PLAINTIFFS Nawal Singh and others filed a suit for possession by way of pre -emption, which was decreed by the Additional Senior Sub Judge, Palwal vide judgment and decree dated 22.7.1994. In appeal, the said judgment and decree were upheld by the Additional District Judge (VII), Faridabad vide judgment and decree dated 19.9.1998. Hence, the present appeal.

(2.) BRIEF facts of the case, as noticed by the trial Court in para Nos. 1 to 3 of its judgment, are as under:

(3.) WHETHER the defendant is entitled to improvement charges, if so to what amount? OPD