- (1.) I.A. Nos.4 and 5: The delay in filing the application for bringing on record legal representatives of petitioner no.4 Piara Singh is condoned and the application for bringing on record his legal representatives is allowed in terms of the prayer made.
(2.) I.A. No.9: Application for bringing on record legal representatives of respondent no.1 Puran Singh is also allowed in terms of the prayer made.
(3.) SLP(C)No.18654 of 2008: This petition is directed against the judgment of the learned Single Judge of Punjab and Haryana High Court whereby he dismissed the second appeal filed by the petitioners and upheld the judgment and decree passed by District Judge, Kurukshetra (lower appellate Court), who had dismissed the appeal preferred by the petitioners against the decree passed by Sub Judge, Kaithal (trial Court) in a suit for possession filed by the predecessor of the respondents.;