RANBIR SINGH Vs. TARA CHAND

JUDGEMENT

(1.) PLAINTIFFS -respondents filed a suit for declaration and the same was decreed by the Civil Judge (Sr.Divn.) Jhajjar vide judgment and decree dated 3.9.2003. Aggrieved by the same, defendants No. 1 to 4 filed an appeal and the same was dismissed by the Additional District Judge, Jhajjar vide judgment and decree dated 21.1.2006. Hence, the present appeal.

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

(3.) HOWEVER , vide order dated 28.8.2003, issue No. 1 was amended and one additional issue as No. 6-A was framed, which are as under :-