BANKI DEVI Vs. SHAHRI DEVI

JUDGEMENT

(1.) The above titled Regular Second Appeals, are being decided by a common judgment, as, both these appeals have been filed, by the appellant(s), against the judgment and decree dtd. 14/6/2019, passed by the Court of learned District Judge, Kullu, District Kullu, H.P. (hereinafter referred to as the 'First Appellate Court'), in Civil Appeal No. 17 of 2017, titled as Shahri Devi versus Banki Devi & Others and Cross-Objections/Civil Appeal No. 01 of 2018, titled as Banki Devi Versus Shahri Devi & Others.

(2.) On 14/6/2019, the learned First Appellate Court has passed the following judgment:

(3.) The above appeals, as well as, cross-objections, were filed by the parties, against the judgment dtd. 31/7/2017, passed by the Court of learned Senior Civil Judge, Kullu, District Kullu, H.P. (hereinafter referred to as the 'trial Court'), in Civil Suit No.145/2010, titled as Banki Devi Vs. State of Himachal Pradesh and Others.