SURINDERA DEVI Vs. KISHORI LAL

JUDGEMENT

(1.) Plaintiff/respondent No.1 Kishori Lal instituted a Civil Suit bearing No. 38/92 before the learned Sub Judge, 1st Class, Court No.1, Una, District Una. H.P. In the afore Civil Suit, the plaintiff claimed the making of a declaratory decree against the defendants, and, vis -vis, the suit khasra numbers, and, the plaintiff also claimed the making of a decree for permanent prohibitory injunction against the defendants, and, vis -vis, the suit khasra numbers..

(2.) The afore espoused relief(s) became accorded, vis - vis, the plaintiff by the learned trial Court through its verdict drawn on 30/5/2002.

(3.) The aggrieved defendants thereagainst carried an appeal bearing No. 50/2002, before the learned District Judge, Una, H.P. The learned first Appellate Court partly accepted the appeal, and, made the hereinafter extracted relief:-