GULSHAN RAI Vs. KULDEEP KAUR

JUDGEMENT

(1.) PLAINTIFF Kuldeep Kaur filed a suit for ejectment, which was decreed by the Additional Civil Judge (Sr. Divn.), Kaithal vide judgment and decree dated 4.6.2007. In appeal, the said judgment and decree were upheld by the District Judge, Kaithal vide judgment and decree dated 11.11.2009. Hence, the present appeal by the defendants.

(2.) BRIEF facts of the case, as noticed by the lower appellate Court in para Nos. 3 and 4 of its judgment, are as under :-

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