Paramjeet Singh Dhaliwal, J. - (1.) (Oral) - This regular second appeal by defendant No. 2 is directed against the judgment and decree dated 26.05.2014 passed by learned Addl. Civil Judge (Senior Devision), Narnaul, whereby suit for declaration filed by respondent-plaintiff has been decreed and against the judgment and decree dated 17.04.2015 passed by learned District Judge, Narnaul, whereby appeal preferred by the appellant-defendant No. 2 has been dismissed.
(2.) For convenience sake, hereinafter, reference to parties is being made as per their status in civil suit.
(3.) The detailed facts are already recapitulated in the judgments of the Courts below and are not required to be reproduced. In brief, the facts relevant for disposal of this second appeal are to the effect that the respondent-plaintiff had filed a suit for declaration and mandatory injunction against the appellant that she had availed a loan for construction from the appellant. As a security for the loan amount, she has deposited the sale deed. The respondent-plaintiff has paid the loan amount and in this regard 'No Dues Certificate' was issued by the appellant but the documents were not returned in spite of repeated requests made to the appellant. Hence, suit was filed.;