DAULAT RAM Vs. ONKAR SINGH

JUDGEMENT

(1.) The plaintiff instituted a Civil Suit bearing No. 523 of 1995 before the learned Civil Judge (Junior Division), Court No.II, Una, District Una, H.P. In the afore Civil suit, the plaintiff, claimed the hereinafter extracted decree against the defendants, and, vis-a-vis, the suit land:-

(2.) The learned trial Court through its verdict made thereon on 23/2/2006 rather decreed the afore espoused relief(s).

(3.) The aggrieved defendants constituted thereagainst a Civil Appeal bearing No. 34 of 2006 before the learned First Appellate Court, and, the learned First Appellate Court through its verdict made on 24/12/2008, upon, the afore civil appeal, allowed the appeal, and, set aside the verdict of the learned trial Court.