GANESHA Vs. GHARSI RAM

JUDGEMENT

(1.) This is a second appeal against order and has been directed against the order dated 3.5.1997 passed by Additional District Judge, Sirsa, who allowed the appeal of the defendants and set aside the judgment and decree dated 16.1.1993 passed by the trial Court.

(2.) Some facts can be noticed as follows:-

(3.) This time the plaintiffs are aggrieved by the order dated 3.5.1997 passed by the first Appellate Court.