BRAHMI DEVI Vs. RATTAN CHAND

JUDGEMENT

(1.) Appellant-Brahmi Devi, has 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. 1/12/2007, passed by the Court of learned District Judge, Chamba, District Chamba, Himachal Pradesh (hereinafter referred to as the 'learned First Appellate Court'), in Civil Appeal No.3/2007, titled as 'Brahami Devi Versus Rattan Chand @Shiv Kumar and Another'.

(2.) Vide judgment and decree dtd. 1/12/2007, the learned First Appellate Court has dismissed the appeal, preferred by appellant-Brahmi Devi, against the judgment and decree dtd. 30/11/2006, 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.174/2002, titled as 'Rattan Chand @Shiv Kumar Versus Brahmi Devi and Another'.

(3.) Vide judgment and decree dtd. 30/11/2006, the learned trial Court has decreed the suit, filed by respondent-Rattan Chand and granted the following relief:-