KALA DEVI Vs. PURAN CHAND

JUDGEMENT

(1.) THE present regular second appeal is directed against judgment and decree dated 30.9.2000 passed by the learned Additional District Judge, Mandi, H.P. in Civil Appeal No. 7 of 1999, Puran Chand versus Smt. Kala Devi, whereby the judgment and decree dated 24.11.1998 of the learned Sub Judge 1st Class, Court No. 1, Mandi, H.P. decreeing the suit for declaration with consequential relief of injunction filed by the appellant herein as plaintiff against the respondent being the defendant have been reversed and the suit dismissed.

(2.) FOR the sake of convenience, the parties to the present appeal shall hereinafter be referred to by their status in the learned trial Court, that is, plaintiff and defendant, respectively.

(3.) ACCORDING to the plaintiff, the suit land is part and parcel of Khewat/Khatauni No. 32/33, Khasra No. 111 (old Khasra No. 93) at present measuring 3 -4 -8 bigha, which is owned and possessed by the plaintiff as is evident from the boundaries (Mainds) and demarcation report referred to hereinabove.