MILAP CHAND Vs. JAI CHAND

JUDGEMENT

(1.) The plaintiff's suit, bearing Civil Suit No. 87 of 2001, seeking, therethrough, rendition, of, a declaratory decree, vis-a-vis, the suit khasra numbers, and, also, espousing, therethrough, rendition, of, a, decree, for, Whether reporters of the local papers may be allowed to see the judgment? permanent prohibitory injunction, hence, vis-a-vis, the, suit khasra numbers, and, against, the defendants, became dismissed, by, the, learned trial Court, through, a, verdict recorded, on, 31. 03. 2011. The afore made verdict, became assailed, by, the, aggrieved plaintiff, before, the, learned First Appellate Court, by, constituting hence an appeal therebefore. c Upon, Civil his Appeal No. 07-K/XIII/2015, the, learned First Appellate Court, after allowing, the, plaintiff's appeal, and, also after setting aside, the, impugned therebefore, judgment, and, decree, rather made, an order, of, wholesale remand, of, the lis, vis-a-vis, the, remandee court, and, with, a, further direction, to, render fresh findings, upon, all, the, issues, hence, whereon(s) findings became earlier rendered, by, the, learned trial court concerned.

(2.) The aggrieved therefrom defendants, hence, for, casting, an, onslaught thereon, rear, thereagainst, the, extant appeal, before, this Court.

(3.) The learned trial Court, had, rendered findings adversarial, to, the, plaintiff, vis-a-vis, issue No. 1, issue whereof appertains, to, the validity, of, attestation, of, mutation No. 186, of, 14. 8. 1989, (i) wherethrough, the hitherto joint land, amongst, the, contesting litigants, became, pronounced, to, become validly dismembered, (ii) besides, the learned trial Court, also, rendered, adversarial, findings, vis-a-vis, the, plaintiff, upon, the, issue, appertaining, to, the, validity, of, recording, of, mutation No. 196, of, 23. 10. 1989, (iii) and, thereon(s), it became ordered, vis-a-vis, a, valid exchange occurring, amongst, the, co-defendant No. 1, and, co-defendant No. 3, (iv) and, thereonwards, the, learned trial Court, also, recorded findings, adversarial, to, the, plaintiff, upon, issue No. 3, issue whereof, appertains, to, the, validity, of, the, execution, of, gift deed, inter se, defendant No. 1, and, defendant No. 2. A perusal, of, the, verdict, recorded, by, the, learned trial Court, makes, candid, unfoldings, vis-a-vis, the afore, findings, becoming, rendered, upon, hers making, an, ad nauseam perusal, of, the, adduced evidence before her. However, the aggrieved, therefrom, plaintiff, reared, civil appeal No. 07-K/XIII/2015 before, the, learned first appellate court, and, thereon, the, afore pronouncement, before, this Court, became recorded, by, r challenged the, learned first appellate court.