BELI RAM SAREEN Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) This is a Regular Second Appeal and has been directed against the judgment and decree dated 3.2.1997 passed by the District Judge, Ambala, who held as follows:-

(2.) The suit was decreed by the trial Court which passed a preliminary decree in the following terms:-

(3.) Aggrieved by the judgment of the first appellate Court, dated 3.2.1997, the judgment-debtors have come in appeal.