NATHI ALIAS NATHAN Vs. DEVNU

JUDGEMENT

(1.) This is defendants regular second appeal against concurrent findings of fact rendered by the learned Senior Sub Judge, Kullu, H.P., vide judgment dated 11.01 .2000, in Civil Suit No. 84 of 1992/106 of 1996, titled Shri Kewlu vs. Smt. Nathi alias Nathan & another, filed by the respondent herein as plaintiff against the appellants herein being the defendants, as affirmed by the learned District Judge, Kullu, H.P., vide judgment dated 18.08.2000, 2 in Civil Appeal No. 37/200, Smt. Nathi alias Nathan & another vs. Kewalu.

(2.) Brief facts of the case as emerge out of the pleadings on behalf of the parties may be stated thus.

(3.) The dispute between the parties concerns the land detailed below (suit land):