JOGINDER SINGH Vs. HARISH KUMAR

JUDGEMENT

(1.) PLAINTIFF -Master Harish Kumar filed a suit for possession . The suit of the plaintiff was decreed by the Civil Judge (Junior Division) Jagadhari vide judgment and decree dated 22.11.2006. Aggrieved against the same, the defendant preferred an appeal and the same was dismissed by the Additional District Judge Yamuna Nagar at Jagadhri vide judgment and decree dated 6.8.2008. Hence, the present appeal by the defendant.

(2.) THE facts of the case, as noticed by the Additional District Judge in paras 2 to 4 of its judgment, read as under :-

(3.) THE plaintiff filed his rejoinder to the written statement filed by the defendant wherein while controverting the averments mentioned in the written statement, the stand as taken in the plaint was reiterated.