SUDARSHANA KATOCH Vs. VIJAY SINGH

JUDGEMENT

(1.) By way of instant Regular Second Appeal, the appellants have assailed the judgment and decree dtd. 30/11/2012 passed by learned Additional District Judge-I, Kangra at Dharamshala in Civil Appeal No. 47-I/XII/2011, whereby the judgment and decree passed by the learned Civil Judge (Junior Division), Indora, District Kangra, H.P. on 23/6/2011 in Civil Suit No. 96 of 2006 has been affirmed.

(2.) Original suit No. 96 of 2006 was filed by original plaintiff (respondent herein) in the Court of learned Civil Judge (Junior Division), Indora, District Kangra, H.P., against the original defendant Sh. Keshav Singh (predecessor-in-interest of appellants herein) inter-alia, seeking a decree of possession in respect of land comprised in Khata No. 114 min, Khatauni No. 520, Khasra No. 1245, measuring 0-08- 26 hectares situated in Mohal and Mauja Indpur, Tehsil Indora, District Kangra, H.P.

(3.) Parties hereafter shall be referred by the same status as they held before the learned trial Court.