SAWANU RAM AND ORS. Vs. NATHU RAM

JUDGEMENT

(1.) THIS regular second appeal, filed under Section 100 of the Code of Civil Procedure was admitted on the following substantial questions of law:

(2.) ALL litigations must come to an end at some stage. Unfortunately, parties have been litigating since the year 1987. In the first round of litigation, Plaintiff Nathu Ram was unsuccessful. However, in the second round, Plaintiff Nathu Ram has been successful in convincing the Courts below for decreeing his suit. In my considered view, they have seriously erred in doing so. They have erred in not properly appreciating the contentions raised by the parties and the findings returned in the earlier litigation inter se between the parties.

(3.) ON the rival contentions of the parties, the trial Court in Civil Suit No. 205/1 of 1987 framed the following issues: