BABI KHUSHRA Vs. RAM PIARI KHUSRA

JUDGEMENT

(1.) Unsuccessful plaintiff Babi Khusra Chela Parkash Khusra has filed the present Regular Second Appeal and it has been directed against the judgment and decree dated 15.1.1980 passed by Addl. District Judge, Jullundur, who dismissed the appeal of the plaintiff.

(2.) The pleadings of the parties can be summarised in the following manner:-

(3.) The above pleadings of the parties led to the following issues :-