SHANTI DEVI Vs. DHANWANTI

JUDGEMENT

(1.) The legal heirs of unsuccessful plaintiff Kasturi Lal have filed the present Regular Second Appeal and it has been directed against the judgment and decree dated 25.10.1979 passed by Additional District Judge, Ambala, who set aside the judgment and decree dated 30.9.1978 passed by Sub Judge, IInd Class, Jagadhri, who decreed the suit of the legal heirs of Kasturi Lal

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

(3.) During the pendency of the suit Kasturi Lal plaintiff died and the present appellants became the legal heirs of said Kasturi Lal.