MAHENDRA SINGH Vs. KISHAN LAL SATIJA

JUDGEMENT

(1.) The respondent No. 1, herein, was a plaintiff in a regular Suit No. 36 of 2013, Kishan Lal Satija Vs. Uttarakhand State and another, in relation to a property, which was more appropriately described as to be a land, which was lying in Khata Khatauni No. 15, present Khata No. 42, measuring 119 x 63 square feet of land, i.e. equivalent to 0.065 hectares of land situated in Village Sitabpur, Kotdwar, District Pauri Garhwal.

(2.) The said Suit proceeded, which after the exchange of pleadings was decided by the Court of Civil Judge (Senior Division) by the judgment and decree of 25/7/2015, and as a consequence to the judgment and decree rendered in Suit No. 36 of 2013, Kishan Lal Satija Vs. Uttarakhand State and another, the learned Trial Court by its judgment as aforesaid, had dismissed the Suit of the respondent No. 1, herein, but that dismissal of the Suit would be qua the Uttarakhand State and the Zila Basic Shiksha Adhikari, who were the opposites parties therein, in the Suit.

(3.) The judgment of 25/7/2015, was put to challenge in a regular Civil Appeal, being Civil Appeal No. 14 of 2015, Kishan Lal Satija Vs. Uttarakhand State and others, in which, the present appellant was for the first time introduced as opposite party No. 3.