Punjab-Haryana High Court
Asha Rani vs Sukhdev Singh And Others on 20 January, 2014
Author: Rameshwar Singh Malik
Bench: Rameshwar Singh Malik
Saluja Mukesh Kumar
RSA NO.3925 of 2013 1 2014.03.11 12:40
I attest to the accuracy and
integrity of this document
HIGH COURT FOR THE STATES OF PUNJAB & HARYANA AT
CHANDIGARH
RSA NO.3925 of 2013 (O&M)
Date of decision:20.01.2014
Asha Rani
...Appellant
Versus
Sukhdev Singh and others
...Respondent
CORAM: HON'BLE MR. JUSTICE RAMESHWAR SINGH MALIK
1. To be referred to the Reporters or not ?
2. Whether the judgment should be reported in the Digest ?
Present: Mr.Paramjit Batta, Advocate and
Mr.M.S.Lubana, Advocate,
for the appellant.
Mr.Anil Malhotra, Advocate,
for respondents No. 1 and 2.
Mr.Sunil Agnihotri, Advocate,
for respondent No.3.
RAMESHWAR SINGH MALIK, J. (Oral)
Defendant is in second appeal against the concurrent findings recorded by the learned courts below, decreeing the suit for possession in favour of the plaintiffs-respondents.
Facts first.
Brief facts of the case, as recorded by the learned appellate court in para 2 of the impugned judgment, are that the plaintiffs filed a suit for possession on the plea that Tehal Singh, father of plaintiffs, was allotted the suit property by the government. Plaintiffs were his legal