MAHESH CHAND Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This is a plaintiff's second appeal arising out of a suit for declaration, damages and compensation.

(2.) The case has had a chequered history and has passed through several stages which we need not detail here. It is unfortunate that it cannot be disposed of even now.

(3.) In the judgment under appeal the learned District Judge has observed that the plaintiff did not press before him the point with regard to his removal from the management of the forest and that the only point argued was that even after his removal from the management he was entitled not only to a half share in the income of the forest produce but also to a half share in the income from the trees. The learned District Judge, therefore, confined himself to considering the latter claim alone. After consideration of the evidence on the record he found no substance in the claim.