PUSHPA DEVI Vs. RAVINDER SINGH

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the matter is taken up today for final disposal at the admission stage. Civil Suit filed by the respondents was decreed by the learned Trial Court. The judgment and decree has been affirmed by the learned First Appellate Court. Hence, instant second appeal has been preferred by the defendants. Parties are being referred hereinafter as they were before the learned Trial Court. Whether reports of Local Papers may be allowed to see the judgment?2

(2.) Facts relevant for the purpose of adjudication of this appeal may be noticed hereinafter:-

(3.) I have heard Mr. Raman Jamalta, learned counsel, for the appellants and Mr. R.K. Sharma, learned Sr. Counsel for the respondents and with their assistance gone through the record.