CHAMPA DEVI Vs. SATYA PAUL

JUDGEMENT

(1.) By way of instant appeal, appellant has assailed judgment and decree dtd. 5/12/2005, passed by learned Presiding Officer/Additional District Judge, Fast Track Court, Hamirpur, H.P. in Civil Appeal No. 31 of 1998, whereby the judgment and decree passed by learned Sub Judge (II), Hamirpur dtd. 29/11/1997 in Civil Suit No. 217 of 1993, RBT 529 of 1994 was affirmed.

(2.) The parties hereunder shall be referred by the same status, which they held before learned trial Court. Appellant was plaintiff and respondents were defendants.

(3.) Plaintiff filed suit for following relief:-