JIWAN ALIAS SARJIVAN Vs. RAM PAL

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for following reliefs:-

(2.) Brief facts necessary for adjudication of the present petition are that a suit for mandatory injunction and in the alternative for specific performance of contract was filed by respondent Ram Pal . against the defendants before the Court of learned Civil Judge (Sr. Division), Una, District Una, H.P. i.e. Civil Suit No.10 of 1996, which was dismissed by the learned trial Court on 1.9.2007.

(3.) In appeal, the judgment and decree so passed by the learned trial Court were affirmed by the learned Appellate Court vide judgment and decree dated 21.1.2013.