BANARSI DASS Vs. BALDEV SINGH

JUDGEMENT

(1.) (ORAL) C.M. No.5629-C of 2017 For the reasons stated in the application, delay of 1104 days in re-filing of the appeal is condoned. Application is allowed.

(2.) C.M. No.5630/-C of 2017 The application for impleading the legal representatives of deceased Sohan Devi-appellant No.3(i) and Tara Chand-appellant No.6 is allowed subject to all just exceptions and the legal representatives are ordered to be brought on record for the purpose of adjudication of the present appeal. The present regular second appeal is directed against the concurrent finding of fact whereby suit of the plaintiff seeking following relief, has been dismissed.

(3.) Suit for grant of decree for possession of one plot No.18 being 400 sq. yards shown red in the plan bounded as under- East Plot No.7 in possession of Samundha Monga measuring 80 ft. West Road 24 ft. wide measuring 80 ft. North previously park at present vegetable market measuring 45 ft.