CHAIN LAL Vs. MOHINDER CHAND

JUDGEMENT

(1.) Appellants have preferred the present Regular Second Appeal, under Sec. 100 of the Code of Civil Procedure (hereinafter referred to as the 'CPC'), against the judgment and decree dtd. 2/11/2006, passed by the Court of learned District Judge, Chamba Division, Chamba, Himachal Pradesh (hereinafter referred to as the 'learned First Appellate Court'), in Civil Appeal No.9 of 2006, titled as 'Chain Lal and Another Versus Mohinder Chand".

(2.) Vide judgment and decree dtd. 2/11/2006, the learned First Appellate Court had dismissed the appeal, which had been preferred by the appellants, against the judgment and decree dtd. 21/1/2006, passed by the Court of learned Civil Judge (Senior Division), Chamba, District Chamba, Himachal Pradesh (hereinafter referred to as the 'learned trial Court') in Civil Suit No.136/2002 and Counter-Claim No.131/2005, titled as 'Mohinder Chand Versus Chain Lal and Another". 4. Vide judgment and decree dtd. 21/1/2006, the learned trial Court had decreed the suit of respondent-Mohinder Chand and dismissed the counter-claim, filed by the present appellants, by granting the following relief:-