SOMA DEVI Vs. KALO DEVI

JUDGEMENT

(1.) PLAINTIFF is in second appeal because she is aggrieved by the judgment and decree dated 27.3.2002, passed by learned Additional District Judge -II, Kangra at Dharamshala, in Civil Appeal No. 69 -N/2001, affirming thereby the judgment and decree of learned Sub Judge 1st Class (1), Nurpur, District Kangra, in Civil Suit No. 24 of 1995, whereby the suit for declaration and permanent prohibitory injunction filed by her against respondents, hereinafter to be referred as 'the defendants', has been dismissed.

(2.) THE subject matter of dispute is the land measuring 0 -11 -53 HM, comprised in Khata No. 113, Khatauni No. 246, Khasra No. 81, situate in Mohal and Mauza Thapkaur, Tehsil Nurpur, District Kangra. The suit land is 'Shamlat'. Plaintiff claims herself to be co -owner in possession thereof alongwith defendants having her 'Bartandari' rights therein being right -holder of village Thapkaur, where the suit land is situated.

(3.) ON the pleadings of the parties, learned trial Court has framed the issues and dismissed the suit after holding full trial with the following observations: