Darya Singh And Others vs Kamla Devi
2024 Latest Caselaw 5751 P&H

Punjab-Haryana High Court

Darya Singh And Others vs Kamla Devi on 13 March, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                                        Neutral Citation No:=2024:PHHC:036306




                                                    2024:PHHC:036306
        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

123 (A)

                                              RSA-2208-1993
                                              Decided on :13.03.2024

Darya Singh and others
                                                                . . . Appellants
                                   Versus
Kamla Devi

                                                               . . . Respondent

CORAM:       HON'BLE MR. JUSTICE VIKAS BAHL
PRESENT: None for the parties.
              *****
VIKAS BAHL, J.(ORAL)

1. This is a second appeal filed against the judgment of the trial

Court vide which the suit filed by the plaintiff for possession through

pre-emption was decreed vide judgment dated 10.09.1992 and the appeal

filed by the defendant was dismissed by the Additional District Judge,

Hisar vide judgment dated 13.05.1993.

2. None has appeared on behalf of the appellants.

3. Dismissed for non-prosecution.

(VIKAS BAHL) JUDGE 13.03.2024 Mehak

Whether reasoned/speaking? Yes/No Whether reportable? Yes/No

Neutral Citation No:=2024:PHHC:036306

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