LAWS(P&H)-1999-9-175

GOPI CHAND Vs. ONKAR

Decided On September 22, 1999
GOPI CHAND Appellant
V/S
ONKAR Respondents

JUDGEMENT

(1.) THIS is a defendant's appeal and has been directed against the judgment and decree dated 5.11.1979, passed by the court of Addl. Distt. Judge, Narnaul, who allowed the appeal of the plaintiff and decreed his suit by holding that the impugned orders dated 25.1.1961 and 27.11.1973 are null and void and not effective against the rights of the plaintiff.

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

(3.) NOTICE of the plaint was given to the defendants 1 and 2 who contested the suit and a preliminary objection was taken that the civil court had no jurisdiction in the matter and the impugned orders dated 25.1.1961 and 27.11.1973 were stated to be valid having been passed in accordance with law.