HEMENDER PAL SINGH Vs. ABHISHEK THAKUR

JUDGEMENT

(1.) The plaintiff Abhishek Thakur instituted a Civil Suit bearing No. 53 of 1999 before this Court. However, through an order made on 12/10/2001, order whereof, becomes extracted hereinafter, the Civil Suit (supra) as became instituted before this Court, rather became transferred to the Court of learned District Judge, Mandi.

(2.) In Civil Suit (supra), the plaintiff claimed the making of the hereinafter extracted declaratory decree:-

(3.) The learned trial Court concerned through his making a decision thereon, on, 28/12/2005, decreed the plaintiff's suit.