MST. DEVLI Vs. SHRI KALYAN CHAND AND OTHERS

JUDGEMENT

(1.) THIS is the regular second appeal filed under Section 100 of the Code of Civil Procedure, assailing the judgment dated 28.12.2001 passed by the learned District Judge, Chamba Division, Chamba, H.P. in Civil Appeal No. 24 of 2000, titled as Mst. Devli versus Shri Kalyan Chand and others affirming the judgment dated 3.11.2000, passed by Sub Judge, Chamba, District Chamba, H.P. in Civil Suit No. 35 of 1994, titled as Sh. Kalyan Chand Vs. Mst. Devli and others. Plaintiff Kalyan Chand, respondent No. 1 herein filed a suit for permanent prohibitory and mandatory injunction against Smt. Devli, the present appellant and respondents No. 2 to 15 herein. The Trial Court, based on the pleadings of the parties framed the following issues: -

(2.) AFTER taking into consideration the evidence so led by the parties, based on the material on record, the Trial Court decreed the suit in the following terms: -

(3.) THE instant appeal was admitted on the following substantial question of law: -