PREM SINGH Vs. KARTAR SINGH

JUDGEMENT

(1.) By way of instant Regular Second Appeal, appellant has assailed the judgment and decree dtd. 15/12/2020 passed by learned Additional District Judge-1, Kangra at Dharamshala, District Kangra, H.P. in Civil Appeal No. 09-J/XIII/2014 (RBT C A No. 81-J/XIII/20/14, whereby the judgment and decree dtd. 15/11/2013 passed by learned Civil Judge (Junior Division), Jawali in Counter Claim No. 52/2013/2003 has been set aside and counter claim of respondents No.1 and 2 has been decreed.

(2.) The parties hereafter shall be referred by the same status as they held before the learned trial Court.

(3.) Appellant was plaintiff and non-counter claimant in Civil Suit No. 47 of 2003 and Counter Claim No. 52/2013/2003 respectively before the trial Court along with respondents No.4 and 5 were defendants in Civil Suit No. 47 of 2003. Respondents No.1 and 2 were counter-claimants in Counter Claim No. 52/2013/2003.