MAHENDRA SINGH Vs. KARTAR KAUR

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 4.7.2019 passed by the Additional District Judge No.2, Hanumangarh ('the First Appellate Court'), whereby, the First Appellate Court while confirming the findings recorded by the trial court, has modified the decree and has granted relief to the appellants in the first appeal.

(2.) By order dated 26.7.2012, the Executive Engineer passed an order for indicating the irrigation facilities.

(3.) Feeling aggrieved, the appellant filed an appeal before the Superintending Engineer, who by his order dated 13.7.2013 remanded back the matter. The Executive Engineer accepted the case of the appellant and passed the order dated 10.12.2013 (Ex.23).