- (1.) Cm-14360 and 14362-C-2015 Having heard learned counsel for the appellant and for the reasons recorded in the Civil Misc. applications, same are allowed. Amended grounds of appeal are taken on record. RSA No. 581 of 2013 (O&M)
(2.) This regular second appeal has been preferred by the appellant/defendant against the judgment and decree dated 14.09.2011 passed by learned Civil Judge (Senior Division), Barnala whereby suit filed by the respondent/plaintiff for possession has been decreed, as well as, against the judgment and decree dated 04.12.2012 passed by learned Additional District Judge, Barnala whereby appeal preferred by the appellant/defendant has been dismissed.
(3.) For convenience sake, hereinafter parties will be referred to as they are arrayed in the Court of first instance.;