CHANDU RAM Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Appellant/plaintiff (for short 'plaintiff') filed Civil Suit No. 74 of 2003 before the learned Civil Judge (Senior Division), Chamba (for short 'trial Court') seeking following reliefs:-

(2.) Learned trial Court partly decreed the suit of the plaintiff and relief in the following terms was allowed:-

(3.) The respondents-defendants herein (for short 'defendants') assailed the judgment and decree passed by learned trial Court before the learned Additional District Judge, Fast Track Court, Chamba, H.P. in Civil Appeal No. 11 of 2006 (for short 'First Appellate Court'). Learned First Appellate Court allowed the appeal of the defendants and dismissed the suit of the plaintiff vide judgment and decree dtd. 20/1/2007.