GURMEETO Vs. PRITAM CHAND

JUDGEMENT

(1.) Learned trial court dismissed the suit filed by the present petitioners as having abated. This judgment has been up-held by the learned first Appellate Court. Aggrieved, the plaintiffs have preferred instant petition under Article 227 of Constitution of India.

(2.) Facts 2(i) The petitioners filed a civil suit on 31/1/2002 against the respondents/ defendants for declaration to the effect that:-

(3.) I have heard Sh. Pramod Thakur, learned counsel for the petitioners and Sh. Ajay Sharma, learned Senior counsel for the respondents. With their assistance, I have also gone through the record.