MUNSHI RAM Vs. HARBANS LAL

JUDGEMENT

(1.) This is a defendant's appeal and has been directed against the judgment dated 15.9.1988 passed by Additional District Judge, Karnal, who set aside the judgment and decree dated 23.1.1987 passed by the Sub Judge IInd Class, Panipat, who dismissed the suit of the plaintiff-respondent on merits.

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

(3.) Aggrieved by the findings dated 15.9.1988 passed by the Court of Additional District Judge, Karnal, the present appeal by the defendants.