VIRENDER RANA ALIAS VARINDER SINGH Vs. KISHAN DAYAL

JUDGEMENT

(1.) Plaintiff is the appellant whose suit for possession was dismissed by the learned trial Court and the appeal filed against such judgment and decree was also dismissed by the learned first appellate Court constraining him to file the instant regular second appeal.

(2.) The parties hereinafter shall be referred to as the 'plaintiff' and the 'defendant'.

(3.) During the pendency of the appeal, both the original plaintiff and the defendant died and they are now represented by their legal heirs.