SUNIL SINGH Vs. KRISHAN LAL GUPTA

JUDGEMENT

(1.) The appellant herein, as a plaintiff, came forward with a suit for declaration and consequential reliefs with respect to the suit property comprising of a house situated at Talab Tillo, Jammu measuring:

(2.) In the suit, the appellant asked for a decree to the following effect:

(3.) In the said suit, the appellant named four persons as contesting defendants whereas two persons as proforma defendants.