ANIL KUMAR Vs. BRAHAM CHAND

JUDGEMENT

(1.) Whether the reporters of Local Papers may be allowed to see the judgment?

(2.) Vide judgment and decree dtd. 26/9/2019, the learned First Appellate Court has dismissed the appeal, preferred by appellant-Anil Kumar, which has been filed, . against the judgment and decree dtd. 31/1/2014, passed by the Court of learned Civil Judge (Senior Division), Nadaun, District Hamirpur, H.P. (hereinafter referred to as the 'learned trial Court') in Civil Suit No.90 of 2005, titled as 'Braham Chand and Another Versus Shri Raj Kumar and Others'.

(3.) For the sake of convenience, the parties to the present lis are, hereinafter referred to, in the same manner, as were, referred to, by the learned trial Court.