PAWAN KUMAR Vs. SUNITA RANI

JUDGEMENT

(1.) Heard.

(2.) By way of instant Regular Second Appeal, the appellant has sought to assail judgment and decree dtd. 11/11/2021, passed by learned District Judge, Kangra at Dharamshala, (H.P.) in Civil Appeal (RBT) No. 63-D/XIII/2020/2019 affirming judgment and decree dtd. 28/11/2018 passed by learned Civil Judge Court No.1, Dharamshala, in Civil Suit No. 268 of 2013, whereby the suit of the respondents/plaintiffs for possession and use and occupation charges, has been decreed.

(3.) The parties hereinafter shall be referred to by the same status as they held before the learned trial Court. The respondents herein were the plaintiffs and the appellant herein was the defendant.