PARVEEN KUMAR Vs. SHIV RAM ALIAS SHEO RAM

JUDGEMENT

(1.) We are dealing with the case of one Jhutha Ram. Some facts can be notice in the following manner:-

(2.) The trial Court on the above controversies framed the following issues:-

(3.) The parties led oral and documentary evidence in support of their respective cases and finally the suit of the plaintiff Jhutha Ram was dismissed by the trail Court. Then he filed the first appeal. During the pendency of the first appeal, Jhutha Ram died and his appeal was pursued by Parveen Kumar, who is the adopted son of Jhutha Ram. It may also be mentioned here that the name of the natural father of Parveen Kumar is Kishan Chand. It may further be mentioned her that Jhutha Ram adopted Parveen Kumar during the pendency of the suit.