- (1.) The present appeal has been preferred against the judgment and decree dated 11.01.2016 passed by the learned Additional District Judge, Ambala, whereby the appeal filed by appellants-defendants against the judgment and decree dated 30.05.2014 passed by the learned Civil Judge (Jr. Division), Ambala, has been dismissed.
(2.) For the sake of convenience, the status of the parties is being mentioned as in the original suit.
(3.) Plaintiff-Respondent no. 1 has filed the suit for possession by way of specific performance of agreement to sell dated 01.03.2004.;