Dariya Singh vs Kamla Devi
2024 Latest Caselaw 5752 P&H

Punjab-Haryana High Court

Dariya Singh vs Kamla Devi on 13 March, 2024

Author: Vikas Bahl

Bench: Vikas Bahl

                                                        Neutral Citation No:=2024:PHHC:036257




                                                    2024:PHHC:036257
        IN THE HIGH COURT OF PUNJAB AND HARYANA
                      AT CHANDIGARH

123

                                              RSA-2207-1993
                                              Decided on :13.03.2024

Dariya 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 11.09.1992 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:036257

1 of 1