ABHAY MANOHAR SAPRE,J. - (1.) This appeal is filed by the plaintiff against the judgment and order dated 02.05.2006 passed by the High Court of Punjab and Haryana at Chandigarh in R.S.A. No. 1522 of 2006 whereby the High Court dismissed the second appeal filed by the appellant herein and affirmed the judgment and decree dated 21.10.2005 passed by the Additional District Judge, Panchkula in C.A. No.20 of 2005. Signature Not Verified
(2.) Digitally signed by ANITA MALHOTRA Date: 2017.11.07 The appellant is the plaintiff whereas the 15:47:28 IST Reason: respondents are the defendants in the civil suit out of which this appeal arises.
(3.) The dispute in this appeal relates to plot No.28, measuring 1/4th acre in Industrial Area Phase-I Urban Estate, Panchkula(hereinafter referred to as "the suit land").;