SUBHASH CHANDER Vs. RAM CHANDER

JUDGEMENT

(1.) This is a second appeal and has been directed against the judgment dated 6.9.1986 passed by Additional District Judge, Kurukshetra, who set aside the judgment and decree dated 19.10.1983 passed by the Sub Judge, 1st Class, Kaithal, who dismissed the suit of the plaintiffs on the ground that during the pendency of the suit the claim of the plaintiff had been adjusted.

(2.) Some facts can be noticed in the following manner:-

(3.) This time defendant Subhash Chand was aggrieved by the judgment of the first Appellate Court and he filed the present appeal.