BALAK RAM Vs. SURTU

JUDGEMENT

(1.) The plaintiffs' suit seeking therethrough rendition of a declaratory decree, hence proclaiming Jalam, and, Katki as dead, besides, for rendition, of, a further decree qua theirs becoming declared, to be, the LRs of the afore, rather came to be dismissed by the learned Sub Judge I Class, Karsog, District Mandi, H.P.

(2.) However, the aggrieved therefrom, the, plaintiffs/respondents herein (for short "the plaintiffs"), hence cast a challenge thereon, through, theirs instituting, a, Civil appeal bearing No. 84 of 2003, before, the learned Additional District Judge, Mandi, H.P., and, the latter however rendered the afore decrees, vis-a-vis, them.

(3.) Defendants No. 2 to 5/appellants herein (for short defendants), becoming aggrieved therefrom, cast a challenge, upon, the verdict pronounced, upon, Civil Appeal No. 84 of 2003, through, theirs instituting, the, instant RSA before this Court, and, therethorugh they strive, to, beget reversal, of, the verdict hence rendered, by, the learned first appellate Court.