HARBANS LAL Vs. DEVINDER KUMAR

JUDGEMENT

(1.) PLAINTIFFS -respondents No. 1 and 2 filed a suit for possession, which was decreed by the Sub Judge Ist Class, Ludhiana, vide judgment and decree dated 24.02.1994. Aggrieved by the same, defendants No. 1 to 3 and 11 preferred an appeal, the same was dismissed by the learned District Judge, Ludhiana, vide judgment and decree dated 22.09.1995. Hence, the present appeal by the defendants.

(2.) BRIEF facts of the case, as noticed by the lower Appellate Court in paras 1 to 5 of its judgment read as under :

(3.) THE following additional issue was framed later on :-