KAMLA DEVI Vs. BALDEV SINGH

JUDGEMENT

(1.) The instant regular second appeal has been maintained by appellant, Smt. Kamla Devi, who was defendant before the learned Trial Court (hereinafter referred to as "the defendant"), under Sec. 100 CPC laying challenge to judgment and decree, passed by learned Presiding Officer Fast Track Court, Mandi, District Mandi, in Civil Appeal No. 53 of 2004 and 121 of 2005, dtd. 1/8/2006, whereby, by allowing the appeals, the judgment and decree passed by the learned Civil Judge (Senior Division) Mandi, in Civil Suit No. 48 of 2001, dtd. 1/4/2004, was set aside.

(2.) The key facts of the case can tersely be summarized as under:

(3.) The learned Trial Court on 10/6/2002 framed the following issues for determination and adjudication: