LAWS(HPH)-2021-9-134

KHUSHAL CHAND Vs. SHOBHA LAL

Decided On September 03, 2021
KHUSHAL CHAND Appellant
V/S
SHOBHA LAL Respondents

JUDGEMENT

(1.) The plaintiff instituted a Civil Suit bearing No. 15-1 of 2004 before the learned Civil Judge (Senior Division), Court No.1, Shimla, H.P. In the afore Civil suit, the plaintiff, claimed the hereinafter extracted relief(s):-

(2.) In an appeal carried thereagainst by the aggrieved plaintiff, before the learned first appellate Court, the latter through its verdict made on 22/11/2012, upon, Civil Appeal No. 2-S/13 of 2010, dismissed the afore appeal, and, affirmed the judgement and decree pronounced by the learned trial Court.

(3.) Consequently, the plaintiff is led to institute the extant appeal before this Court.