LAWS(P&H)-2009-8-146

RAMESH KUMAR Vs. FURU RAM

Decided On August 11, 2009
RAMESH KUMAR Appellant
V/S
FURU RAM Respondents

JUDGEMENT

(1.) VIDE this judgment, RSA Nos. 3229 and 3230 of 2004 would be disposed of as the civil suits, out of which the said appeals have arisen, were consolidated and were disposed of vide common judgment.

(2.) PLAINTIFFS Ramesh Kumar and Naresh Kumar filed suits separately, which were decreed by the Civil Judge (Jr.Divn.) Kurukshetra vide judgment and decree dated 7.2.1998. In appeals filed by the defendants, the said judgment and decree were set aside by the Additional District Judge, Kurukshetra vide judgment and decree dated 3.8.2004. Hence, the present appeals by the plaintiffs.

(3.) THE aforesaid controversy in between the parties led to filing of two separate sits by Ramesh Kumar and Naresh Kumar Plaintiffs against Furu Ram ( Civil Suit No.63/1997 of 1993) and Kalu Ram (Civil Suit No.64/97 of 1993) both real brothers, for declaration to the effect that the agreements for appointment of arbitrator, award given by them and the judgments and decrees passed on the basis of the said awards, were illegal, null and void, for the reasons and grounds mentioned above, and that they were entitled to get back the possession of the suit land from the defendants.