- (1.) Application is allowed and Annexure A-1 is taken on record, subject to all just exceptions. Main Appeal:
(2.) Plaintiffs having failed in both the courts below are in second appeal.
(3.) Plaintiffs' case is that they are owners of House No. 232, Phase II, Urban Estate, Patiala. Defendant No. 2 - Estate Officer of Punjab Urban Planning and Development Authority (PUDA - Defendant No. 1) allotted plot of the aforesaid house to Harbhajan Singh Thind, who raised construction therein. Plaintiffs' purchased the suit house from Harbhajan Singh vide sale deed dated 15.05.1996.;