TEJO DECEASED THROUGH LRS AMARJIT KAUR Vs. YASHPAL

JUDGEMENT

(1.) The present regular second appeal has been maintained by the appellants, who were the defendants before the learned trial Court (hereinafter to be called as "\the defendants"), against the judgment and decree, dated 12.12.2005, passed by the learned Additional District Judge, Fast Track Court, Una, in Civil Appeal No. 104/2K RBT 15/4/2K, whereby the judgment and decree, dated 02.06.2000, passed by learned Sub-Judge, Court No. 1, Una, District Una, H.P., in Civil Suit No. 78/90 of 2000, was set aside and suit of the plaintiff was decreed with costs.

(2.) The defendants, by filing written statement, contested and resisted the suit of the plaintiff by taking various preliminary objections.

(3.) The learned Trial Court on 16.10.1992, framed the following issues for determination and adjudication: