ROHAN Vs. VERSUS MOOL CHAND BAKHRU

JUDGEMENT

(1.) The appellants before this Court were the defendants before the learned trial Court (Senior Sub -Judge, Solan) and they are being referred to accordingly hereinafter.

(2.) The subject -matter of dispute between the parties is the house property known as "Dayal Villa" situated in Khasra Nos. 1195, 1196, 1198, 1200, 1201 and 1202 measuring 613 Sq. metres of Solan Town, specifically described in the plaint and hereinafter referred to as the property in dispute.

(3.) The plaintiffs Mool Chand and Leela Ram are the owner of the property in dispute. Leela Ram above -named died during the pendency of the suit before the learned trial Court and his name was substituted by respondents 2 to 4 (widow and sons) as plaintiffs.