TULSI Vs. BANSI RAM

JUDGEMENT

(1.) This is an appeal filed under Section 100 of the Code of Civil Procedure.

(2.) Plaintiff Sh. Chamaru Ram, predecessor in interest of the present Appellants, filed a suit for declaration and injunction against Defendants No. 1 to 5 being the State of Himachal Pradesh and its officials and Sh. Bansi Ram, Defendant No. 6. In terms of judgment and decree dated 20.9.1993 passed by the learned Sub-Judge/1st Class, Jogindernagar, Distt. Mandi, H. P. in Civil Suit No. 193 of 1991, titled as Sh. Chamaru Ram v. State of H. P. and Ors. the trial Court set aside the order dated 9.3.1988 passed by the Divisional Commissioner, Mandi confirmed by the Financial Commissioner, Government of H. P. vide order dated 9.8.1991. Plaintiff was declared to be owner of the suit land and Defendant No. 6 was restrained from interfering with the same.

(3.) In an appeal filed by Defendant No. 6, the same stands reversed by the learned Additional District Judge, Mandi, Distt. Mandi, H. P. in terms of its judgment and decree dated 12.3.1999 passed in Civil Appeal No. 73 of 1993 titled as Bansi Ram v. Chamaru Ram through LRs and others.