SUSHILA DEVI Vs. SOM DUTT

JUDGEMENT

(1.) This second appeal has been directed against the judgment and decree dated 6.12.2003 of the learned District Judge, Una, affirming the judgment and decree dated 20.6.1998 passed by the learned Sub Judge 1st Class (I), Una, in Civil Suit No. 74 of 1998.

(2.) The appellants before this Court are legal heirs of the original defendant No. 1 Baldev Chand. They are being jointly referred to as defendant No. 1 hereinafter.

(3.) Respondents No. 1 and 2 were the plaintiffs while respondents 3 and 4 were the performa defendants No. 2 and 3 before the learned trial Court. They are being hereinafter referred to accordingly.