JEET RAM ALIAS BHOP RAM Vs. CHHERING ANGRUP

JUDGEMENT

(1.) By way of instant Regular Second Appeal, appellants have assailed judgment and decree dtd. 9/11/2006 passed by learned District Judge, Kullu, District Kullu, H.P. in Civil Appeal No. 44/2006 whereby the judgment and decree dtd. 31/5/2006 passed by learned Civil Judge (Sr. Divn.), Lahaul-Spiti at Kullu, H.P. in Civil Suit No. 58 of 2003 was affirmed.

(2.) The parties hereinafter shall be referred to by the same status as held by them before the learned trial Court. Appellants were the plaintiffs and respondents were defendants before the learned trial Court.

(3.) Chhapu son of Devi Ram was tenant at Will in respect of the land comprised in Khata/Khatauni No. 1284/1, 2090/1, Khasra Nos. 3494, 3513 and 3534 measuring 4-9-0 bighas, situated in Phati Nathan, Kothi Nagar, Tehsil and District Kullu, H.P. (hereinafter referred to as the 'suit land') under the landowners S/Sh. Hari Prakash and Davinder Parkash. Chhapu died in the year 1960. The rights held by Chhapu in the suit land were inherited by his mother Smt. Lahauli and his wife Smt. Johami in equal shares. Smt. Johami remarried on 27/1/1965.