MAMAM SINGH SAINI Vs. DROPDI DEVI

JUDGEMENT

(1.) PLAINTIFF - Dropdi Devi filed a suit seeking a decree of possession of shop in dispute. The suit of the plaintiff was decreed by the Civil Judge (Sr.Divn.) Hansi vide judgment and decree dated 29.09.2007 and the same were upheld by the District Judge, Hisar vide judgment and decree dated 07.08.2008. 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.) After hearing learned for the parties, I am of the opinion that the present appeal deserves to be dismissed.