ABHAY MANOHAR SAPRE,J. - (1.) This appeal is filed by the legal representatives of the original plaintiff against the final judgment and order dated 20.04.2006 passed by the High Court of Punjab and Haryana at Chandigarh in R.S.A. No. 1734 of 1968 whereby the High Court allowed the appeal filed by the respondents(defendants) and dismissed the suit filed by the original plaintiff.
(2.) In order to appreciate the factual and legal controversy involved in the appeal, it is necessary to state the facts in detail infra.
(3.) The appellants are the legal representatives of the original plaintiff whereas the respondents are the legal representatives of the original defendants, who were brought on record during the pendency of this litigation consequent upon the death of both plaintiff and the defendants.;