UNION OF INDIA Vs. BINDESHWARI NEGI

JUDGEMENT

(1.) Appellants have preferred the present Regular Second Appeal against the judgment and decree dtd. 30/6/2009, passed by the Court of learned District Judge, Shimla, District Shimla, H.P. (hereinafter referred to as the 'First Appellate Court'), in Civil Appeal No.8-S/13 of 2008, titled as Bindeshwari Negi Vs. Union of India and Another.

(2.) Vide judgment and decree dtd. 30/6/2009, the appeal preferred by respondent Bindeshwari Negi, has been allowed by the learned First Appellate Court, which has been preferred, against the judgment and decree dtd. 14/5/2007, passed by the Court of learned Civil Judge (Junior Division), Court No.3, Shimla, District Shimla, H.P. (hereinafter referred to as the 'trial Court'), in Civil Suit No.76/1 of 2003, titled as Union of India and Another Vs. Bindhyeshwari Negi.

(3.) Vide judgment and decree dtd. 14/5/2007, the learned trial Court has decreed the suit filed by the plaintiffs, by granting the following relief to the appellants:-