RAMESH CHAND Vs. OM PARKASH AND ANR.

JUDGEMENT

(1.) PLAINTIFF - Om Parkash and Shiv Narain had filed a suit for possession by way of ejectment. Additional Civil Judge (Senior Division), Jind vide judgment and decree dated 16.06.2000 dismissed the suit of the plaintiffs. Aggrieved by the same, plaintiffs preferred an appeal and the same was allowed by District Judge, Jind vide judgment and decree dated 23.06.2006. Hence, the present appeal by the defendants

(2.) THE facts of the case as noticed by the learned District Judge, in paras 1 to 3 of its judgment read as under: -

(2.) After hearing learned counsel for the appellant, I am of the opinion that the present appeal deserves to be dismissed.