BRIJ PAL Vs. BHUDAR

JUDGEMENT

(1.) This is a defendant's appeal and has been directed against the judgment and decree dated 9.11.1979 passed by Additional District Judge, Gurgaon, who accepted the appeal of the plaintiffs and set aside the judgment and decree of the trial Court dated 28.8.1978 and plaintiffs were granted a decree for possession as tenants in respect of the land measuring 9 bighas 15 biswas comprised in Khasra No. 1064/83.

(2.) The brief facts of the case can be described in the following manner:-

(3.) From the above pleadings of the parties, the trial Court framed the following is-sues:-