RAJUL BHARGAVA Vs. VIJAY KUMAR KOHLI

JUDGEMENT

(1.) Appellants are in second appeal against judgment and decree dtd. 7/4/2006, passed by learned Additional District Judge, Fast Track Court Shimla in Civil Appeal No. RBT(FTC) No. 96-S/13 of 2005/02, titled as Rajul Bhargava and anr. Vs. Vijay Kumar Kohli and anr., whereby the appeal of the appellants has been dismissed by affirming the judgment and decree dtd. 1/8/2001, passed by learned Sub Judge 1st Class Court No. (1) Shimla, in Civil Suit No. 80/1 of 1998, titled as Rajul Bhargava and anr. Vs. Sh. Vijay Kumar Kohli and anr.

(2.) Parties hereafter shall be referred to by the same status as they held before learned Trial Court. Appellants herein were the plaintiffs and respondents herein were the defendants before the learned Trial Court.

(3.) Plaintiff No.1 claimed himself to be the owner of property comprised in Khewat No. 144, Khatoni No. 263 min, and Khatoni No. 264 min, Khasra Nos. 1135,1144,1136,1143 measuring 380.78 sq. mts. and plaintiff No.2 claimed ownership of property comprised in Khewat No. 143, Khatoni No. 260 , Khasra Nos. 1164, 1165, 1145 to 1149 measuring 108.18 sq. mts. both lands situated at Mauza Khar (Tuti Kandi) Tehsil and District Shimla, H.P.