TEK CHAND Vs. MOHINDER KUMAR

JUDGEMENT

(1.) Application is allowed accepting the reasons assigned therein.

(2.) This RSA is preferred by the legal heirs of the 1stdefendant challenging the judgment and decree dt. 29/12/2017 in Civil Appeal No.15/2014 passed by the Additional District Judge (I), Mandi, Himachal Pradesh confirming the judgment and decree dt. 16/1/2014 in Civil Suit No.138/8/2013 of Civil Judge (Senior Division), Mandi, District Mandi, H.P.

(3.) The parties will be referred to as per their array in the suit.