RAVINDER PAL Vs. SATISH KUMAR AND ANR.

JUDGEMENT

(1.) PLAINTIFFS Satish Kumar and Ashwani Kumar filed a suit for possession of the suit property and the same was dismissed by the Civil Judge (Jr. Divn.) Amritsar vide judgment and decree dated 20.4.2007. Aggrieved by the same, plaintiffs filed an appeal, which was allowed by the Additional District Judge, Amritsar vide judgment and decree dated 4.9.2008. Hence, the present appeal by the defendant.

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

(3.) WHETHER the plaintiff has not come to the court with clean hands and has suppressed the material facts from the Court? OPD