NAWANG Vs. BAHADUR

JUDGEMENT

(1.) This Civil Appeal is directed against judgment and order dtd. 23/6/2015 passed in RSA No. 8/2003 passed by the High Court of Himachal Pradesh at Shimla.

(2.) We appreciate the efforts taken by Ms. Rebecca Mishra, learned amicus curiae, in assisting the Court, so also the assistance rendered by Shri Rajesh Gupta, learned counsel for the appellant(s).

(3.) The challenge, limited in nature, is to the direction issued by the High Court in paragraph 63 of the impugned judgment which is extracted as under: