LACHHMAN Vs. HARI SINGH & ANOTHER

JUDGEMENT

(1.) In this appeal, filed under Section 100 of the Code of Civil Procedure, appellant has assailed concurrent findings of fact returned by the Courts below.

(2.) Hari Singh (Plaintiff-respondent No.1 herein) filed a suit for declaration against Lachhman (appellant herein) also arraying Partap Chand as proforma defendant (respondent No.2 herein). Entries reflecting defendant No.1 to be exclusive owner were assailed. Suja Ram, father of the parties to the lis, was tenant over the suit property. Lachhman, got proprietary rights conferred upon him under the provisions of H.P. Tenancy and Land Reforms Act, 1972.

(3.) On the strength of the pleadings of the parties, trial Court framed the following issues:-