SUBHASH CHAND SOHAN LAL Vs. BIMLA DEVI ALIAS CHANDO AND OTHERS
LAWS(P&H)-2012-2-524
HIGH COURT OF PUNJAB AND HARYANA
Decided on February 03,2012

SUBHASH CHAND SOHAN LAL Appellant
VERSUS
BIMLA DEVI ALIAS CHANDO AND OTHERS Respondents

JUDGEMENT

- (1.) Plaintiff M/s Subhash Chand Sohan Lal, having lost in both the courts below, has filed the instant second appeal.
(2.) Suit was filed by plaintiff against Ram Kishan as defendant no.1 and his son Jarnail Singh as defendant no.2 (respondent no.4 herein). On death of Ram Kishan, his two other sons namely Sheo Ram and Phool Singh (respondent no.3 herein) were impleaded as his legal representatives. Sheo Ram has also since died and is represented by his widow and son (respondents no.1 and 2 herein).
(3.) Plaintiff is a Commission Agent. Defendants are farmers.;


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