LAWS(HPH)-2001-12-24

ROSHAN LAL Vs. KRISHAN DEV

Decided On December 18, 2001
ROSHAN LAL Appellant
V/S
KRISHAN DEV Respondents

JUDGEMENT

(1.) The present second appeal at the instant of the defendant has been directed against the judgment and decree dated 1.6.1998 of the learned District Judge, Una, affirming the judgment and decree dated 30.12.1998 of the learned Sub Judge, 1st Class, Amb.

(2.) The respondent before this court is the legal heir of the original plaintiff Balak Ram, who had died during the pendecy of the appeal before the first Appellate court. He is being referred to as the plaintiff hereinafter.

(3.) The subject matter of dispute between the parties is the land measuring 18 kanals 5 marlas comprising of khewat No.637, Khatauni No. 1188 and Khasra No. 1721 of village Nakroh, Tehsil Amb, District Una, hereinafter referred to as the land in dispute.