ABDUL MAJID BHAT Vs. GULZAR AHMAD BHAT

JUDGEMENT

(1.) The instant Civil Second Appeal has been filed under Sec. 100 of the Code of Civil Procedure, by the appellants herein, against the judgment and decree dtd. 17/7/2017, (for short 'Impugned judgment') passed by the court of Principal District Judge, Bandiproa (for short 'Appellate court') in Civil 1st Appeal titled as "Gulzar Ahmad Bhat vs. Abdul Majid Bhat and Another", filed against the judgment and decree dtd. 28/5/2015, passed by the court of Munsiff Sumbal (for short 'trial court') in a suit titled as 'Abdul Majid Bhat and Another vs. Gulzar Ahmad Bhat'.

(2.) FACTS

(3.) The plaintiffs/appellants herein have challenged the impugned judgment on multiple grounds in the instant appeal.