SHEELA Vs. BHAGAT RAM

JUDGEMENT

(1.) Appellant Sheela has preferred the present Appeal, under Order 43, Rule 1(u) of the Code of Civil Procedure (hereinafter referred to as 'the CPC'), against the order dtd. 28/8/2017, passed by the Court of learned District Judge (Forests), Shimla, District Shimla, H.P. (hereinafter referred to as the 'First Appellate Court'), in Civil Appeal No.12-S/13 of 2017/15, titled as Bhagat Ram and Others Vs. Sheela and Another, whereby, the learned First Appellate Court has set aside the judgment and decree dtd. 21/7/2015, passed by the Court of learned Civil Judge (Junior Division), Court No.3, Shimla, (hereinafter referred to as the trial Court'), in Civil Suit (RBT) No.48/1 of 2015/03, titled as, Sheela Versus Bhagat Ram and Others.

(2.) Vide order dtd. 28/8/2017, the learned First Appellate Court has passed the following orders:-

(3.) The learned trial Court, vide judgment and decree dtd. 21/7/2015, has decreed the suit of the appellant and granted the following relief:-