SANTOSH KUMAR MUKHERJEE Vs. NAND LAL

JUDGEMENT

(1.) The appellants have preferred the present Regular Second Appeal, under Sec. 100 of the Code of Civil Procedure, against the judgment and decree, dtd. 29/11/2001, passed by the Court of learned District Judge, Solan, H.P. (hereinafter referred to as 'the First Appellate Court'), in Civil Appeal No. 67 of 2000, titled as, 'Mast Ram and Others versus Bhupinder Nath and another".

(2.) Vide judgment and decree, dtd. 29/11/2001, the learned First Appellate Court had allowed the appeal, preferred by the respondents, against the judgment and decree, dtd. 27/9/2000, passed by the Court of learned Senior Sub Judge, Solan, H.P. (hereinafter referred to as 'the learned trial Court'), in Civil Suit No. 2/1 of 1995, titled as, 'Bhupinder Nath and another versus Mast Ram and others".

(3.) Vide judgment and decree, dtd. 29/11/2001, the learned First Appellate Court, while allowing the appeal, has dismissed the suit of the plaintiffs and decreed the Counter-Claim of the defendants.