KUNJAN SHARMA Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The Appellants felt aggrieved and dissatisfied with the judgment and decree passed by the learned Additional District Judge, in Civil Suit No. 11-S/1 of 2004, decided on 16th November, 2006 whereby their suit for the recovery of damages was dismissed, hence this appeal.

(2.) If issue No. 1 is proved, to what amount of compensation, the Plaintiffs are entitled to and from whom? OPP.

(3.) Whether the suit is bad for want of notice under Section 80 Code of Civil Procedure as alleged? OPD.