MICHAEL DEASOUZA & ANR Vs. RAJINDER & OTHERS

JUDGEMENT

(1.) With the consent of the parties, following order is passed:-

(2.) Appellants, who are the plaintiffs, filed a suit for declaration and possession against the defendants/respondent herein. Vide judgment dated 14.3.2000 passed in Civil Suit No. 304/1 of 1996 tiled as Sh. Michael Desouza & Anr. v. Shri Lal Singh and others, the trial Court dismissed the suit.

(3.) Aggrieved thereof, plaintiff filed an appeal which also stands dismissed by the lower Appellate Court in terms of judgment and decree dated 7.7.2000 passed in Civil Appeal No. 184/CA/13 of 2000 titled Shri Michael Deasauza & Anr. v. Shri Lal Singh & others.