ABHAY MANOHAR SAPRE, J - (1.) Leave granted.
(2.) This appeal is directed against the final judgment and order dated 25.09.2013 passed by the High Court of Punjab and Haryana at Chandigarh in R.F.A. No. 1943 of 1996.
(3.) In order to appreciate the issues involved in this appeal, it is necessary to set out a few relevant facts hereinbelow.;