STATE OF HIMACHAL PRADESH Vs. NIKKI DEVI

JUDGEMENT

(1.) Heard.

(2.) By way of instant Regular Second Appeal, judgment and decree dtd. 3/5/2019 passed by learned District Judge, Bilaspur, District Bilaspur, H.P. in Civil Appeal No. 19/13 of 2018, affirming judgment and decree dtd. 28/8/2018 passed by learned Senior Civil Judge, Bilaspur, District Bilaspur, H.P. in Civil Suit No. 41/1 of 2014, is sought to be assailed by the appellant.

(3.) The parties hereinafter shall be referred to by the same status which they held before the learned trial Court. Respondent No.1 herein, was the plaintiff, whereas the appellant and proforma respondent herein, were the defendants 1 and 2 respectively.