LAWS(HPH)-2022-10-29

ROSHAN LAL Vs. RAMA DEVI

Decided On October 18, 2022
ROSHAN LAL Appellant
V/S
RAMA DEVI Respondents

JUDGEMENT

(1.) By way of instant Regular Second Appeal, appellants have assailed the judgment and decree dtd. 17/6/2008, passed by learned District Judge, Hamirpur in Civil Appeal No. 50 of 2005, whereby the judgment and decree dtd. 1/4/2005, passed by learned Civil Judge (Junior Division), Barsar, District Hamirpur, H.P. in Civil Suit No. 63 of 1999, has been reversed.

(2.) Parties hereafter shall be referred by the same status as they held before learned Trial Court. Respondent herein was the plaintiff and appellants herein were the defendants before the learned Trial Court.

(3.) Plaintiff filed a suit against defendants for following reliefs: -