KISHORI LAL Vs. AMIT KUMAR

JUDGEMENT

(1.) By way of this Regular Second Appeal, the appellant has assailed the judgments and decrees passed by the learned Courts below, in terms whereof, the Civil Suit filed by the respondent herein was allowed by the learned Trial Court vide judgment and decree dtd. 27/4/2018 and the Counter Claim filed by the appellant/defendant was dismissed and further the single appeal filed by the appellant herein against the dismissal of his Counter Claim and decree of the suit was dismissed by the learned Appellate Court on 20/8/2022.

(2.) I have heard learned counsel for the parties for the purpose of admission.

(3.) In terms of the judgment and decree dtd. 27/4/2018, passed by the Court of learned Senior Civil Judge, Palampur, District Kangra, H.P., the Civil Suit filed by the plaintiff for permanent prohibitory injunction and possession was decreed, whereas, the Counter Claim filed by the defendant to the effect that the Counter Claimant and Non-Counter Claimant were co-sharers and partition order passed by the Assistant Collector, 1st Grade, Jaisinghpur was wrong and illegal and against law was dismissed.