- (1.) Leave granted.
(2.) In our view, this appeal can be disposed of on a very short point.
(3.) This appeal is directed against a Judgment and decree passed by the High Court of Punjab and Haryana at Chandigarh in Regular Second Appeal No. 1111 of 2005 by which, the second appeal filed by the appellant was dismissed and the decree passed in favour of the respondent was affirmed.;