- (1.) This regular second appeal has been filed by Nahar Singh etc.- appellants/defendants against Charan Singh etc.-respondents/plaintiffs challenging the judgment and decree dated 15.1.2010 passed by the learned Additional District Judge, Patiala, whereby the appeal filed by the appellants against the judgment and decree dated 20.3.2009 passed by the learned Civil Judge (Junior Division), Nabha has been dismissed.
(2.) It is mainly stated in the appeal that the judgments and decrees passed by the first appellate Court and the lower Court are wholly wrong, illegal, perverse, against the facts and law and are liable to be set side and the suit of the plaintiffs/respondents is liable to be dismissed.
(3.) Notice of motion in this case was issued to the respondents, who appeared through counsel and contested the appeal.;