RADHEY SHYAM Vs. BIMLA DEVI

JUDGEMENT

(1.) PLAINTIFFS filed a suit for possession by way of redemption. The suit of the plaintiffs was decreed by the Civil Judge (Junior Division) Palwal vide judgment and decree dated 10.2.2005. The appeal filed by defendant No.2- appellant was dismissed by the Additional District Judge, Faridabad vide judgment and decree dated 15.10.2008. Hence, the present appeal.

(2.) THE facts of the case, as noticed by the Additional District Judge in paras 3 to 9 of its judgment, read as under :-

(3.) AFTER hearing the learned counsel for the parties, I am of the opinion that the present appeal deserves to be dismissed.