HARI DASS Vs. CHATTAR SINGH

JUDGEMENT

(1.) Respondents No.1 and 8 were original plaintiffs.

(2.) Learned Trial Court dismissed the suit, vide judgment and decree dated 01.03.2006, holding therein that:-

(3.) Aggrieved against the judgment and decree passed by the learned Trial Court, respondent No.1/plaintiff No.1 preferred appeal before the learned Additional District Judge. This appeal was allowed by the learned First Appellate Court on 20.06.2008 by reversing the judgment and decree passed by the learned Trial Court.