RESHMO DEVI AND ORS. Vs. RAM KUMAR

JUDGEMENT

(1.) PLAINTIFF - Ram Kumar had filed a suit for possession. Additional Civil Judge (Senior Division), Jagadhri vide judgment and decree dated 5.8.2003 decreed the suit of the plaintiff. Aggrieved by the same, defendants preferred an appeal and the same was dismissed by District Judge, Yamuna Nagar vide judgment and decree dated 19.11.2008. Hence, the present appeal by the defendants.

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

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