NASIB SINGH Vs. HIMAT

JUDGEMENT

(1.) DEFENDANT -appellant Shri Nasib Singh (hereinafter referred to as the defendant) has filed the present appeal under the provisions of Section 100 of the Code of Civil Procedure, assailing the judgment and decree dated 1.12.2001, passed by the learned Additional District Judge, Mandi, in Civil Appeal No.31 of 1998, titled as Sada Ram and others versus Himat, whereby judgment and decree dated 24.1.1998, passed by the Sub Judge 1st Class, Sarkaghat, District Mandi, in Civil Suit No.32/1995, titled as Himat versus Sada Ram and others,, stands affirmed.

(2.) APPEAL was admitted on the following substantial questions of law:

(3.) BASED on the pleadings of the parties, trial Court framed the following issues: