LAWS(HPH)-2012-3-206

SES Vs. PIARE

Decided On March 21, 2012
Ses Appellant
V/S
Piare Respondents

JUDGEMENT

(1.) THE appeal is pending admission.

(2.) HEARD and gone through the record.

(3.) THE learned trial Court on appreciating the evidence did not find the existence of path over the suit land as alleged, as such, there was no question to acquire any right by way of prescription or otherwise, as such the suit was decreed.