RAMESHWAR Vs. ONKAR RAM

JUDGEMENT

(1.) The appellant/plaintiff having lost the legal battle before the two courts below concurrently has filed the present second appeal assailing the impugned judgment and decree dated 21.12.2011 passed by learned Additional District Judge (FT) No.1, Hanumangarh, whereby the learned appellate court has dismissed the Civil Appeal No. 163/2007-Rameshwar @ Om Prakash v. Onkar Ram, and affirmed the judgment and order dated 18.01.2002 passed by learned Civil Judge (Jr. Division), Hanumangarh, dismissing the suit filed by the appellant/plaintiff for declaration, cancellation and permanent injunction.

(2.) The relevant findings of the learned trial court while dismissing the suit filed by the appellant/plaintiff vide its judgment and decree dated 18.01.2002 reads as infra:- ...[VERNACULAR TEXT OMITTED]...

(3.) The relevant findings of the learned lower appellate court while dismissing the appeal filed by the appellant/plaintiff vide its judgment dated 21.12.2011 are also quoted herein below for ready reference:- ...[VERNACULAR TEXT OMITTED]...