HARBANS KAUR Vs. JAGIR SINGH

JUDGEMENT

(1.) This is a second appeal against the order dated 27.5.1988 passed by Additional District Judge, Ludhiana, who allowed the appeal of the plaintiff-respondents Jagir Singh and others and gave them the direction to pay the costs within two months from the date of the passing of the impugned order and the parties were directed to appear before the trial Court, which was directed to proceed with the case in accordance with law.

(2.) Some facts can be noticed in the following manner:-

(3.) I have heard Mr. Arun Jain, Advocate on behalf of the appellant Mr. R.C. Setia, Senior Advocate, on behalf of the respondents and with their assistance I have gone through the records of this case.