NATHU RAM Vs. KRISHNA DEVI

JUDGEMENT

(1.) Appellants have preferred the present Regular Second Appeal, against the judgment and decree dtd. 1/1/2010, passed by the Court of learned District Judge, Hamirpur, Himachal Pradesh (hereinafter referred to as the 'learned First Appellate Court'), in Civil Appeal No.210/08, titled as 'Krishna Devi Versus Nathu Ram'.

(2.) Vide judgment and decree dtd. 1/1/2010, the learned First Appellate Court has allowed the appeal and the suit of respondent-Krishna Devi was ordered to be decreed, by granting the following relief:-

(3.) The said appeal has been filed, against the judgment and decree dtd. 3/11/2008, passed by the Court of learned Civil Judge (Junior Division), Court No.III, Hamirpur, Himachal Pradesh (hereinafter referred to as the 'learned trial Court') in Civil Suit No.176 of 2002, RBT No.691/04, titled as 'Krishna Devi Versus Nathu Ram'.