BIJENDER AND ORS. Vs. RAMESH CHAND AND ORS.
LAWS(SC)-2016-1-137
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on January 19,2016

Bijender And Ors. Appellant
VERSUS
Ramesh Chand and Ors. Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) The challenge in this appeal is to order dated 26.03.2010 passed by the High Court of Punjab and Haryana at Chandigarh, whereby in a Regular Second Appeal the High Court has reversed the concurrent findings and conclusions recorded by the Trial Court and the First Appellate Court.;


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