DHARAM PAL Vs. CHUNI LAL

JUDGEMENT

(1.) This Regular Second Appeal is preferred against the judgment dt. 4/8/2018 in Civil Appeal No.18-J/2016 passed by the Additional District Judge-II, Kangra at Dharamshala, confirming the judgment and decree dt. 17/6/2016 in Civil Suit No.243/2011, passed by the Civil Judge (Junior Division), Jawali, District Kangra, Himachal Pradesh.

(2.) The appellant is the defendant in the civil suit. The case of the plaintiffs

(3.) The respondents/plaintiffs filed the said suit for recovery of possession of land comprised in Khata no.337, Khatauni no.681, Khasra no.208, measuring 0/4/38 HM, situated in Mohal & Mauza Nagrota Surian, Tehsil Jawali, District Kangra, H.P.