SANJEEV KUMAR Vs. SALOCHNA DEVI

JUDGEMENT

(1.) Civil suit was filed by the present appellants, primarily seeking declaration to the effect that judgment and decree dated

(2.) 1.1989, passed by learned District Judge, Una, H. P. , in Civil Appeal No. 302 of 1985 as affirmed by this Court on 11. 5. 1989 in RSA No. 19 of 1989 was null & void and non binding upon them. This suit has been concurrently dismissed by both the learned Courts below. Aggrieved, instant second appeal has been preferred. Whether reporters of the local papers may be allowed to see the judgment? Appellants & respondents were plaintiffs and defendants respectively before the learned trial Court. Parties are referred hereinafter as they were before the learned trial Court. 2. Bare minimum facts required for adjudication of this appeal are being noticed hereinafter:- First Round Of Litigation.

(3.) I have heard Mr. N. K. Thakur, learned senior counsel, assisted by Mr. Karan Veer Singh, learned counsel for the appellants and Mr. Bhupinder Gupta, learned senior counsel, assisted by Mr. Janesh Gupta, learned counsel, for the respondents and gone through the record.