SARDARA SINGH Vs. KASHMIR CHAND

JUDGEMENT

(1.) Appellant-Sardara Singh has preferred the present Regular Second Appeal against the judgment and decree dtd. 25/3/2008, passed by the Court of learned District Judge, Kangra at Dharmashala, H.P. (hereinafter referred to as the 'First Appellate Court'), in Civil Appeal No.15-B/XIII/2006, titled as Kashmir Chand Vs. Sardara Singh.

(2.) Vide judgment and decree dtd. 25/3/2008, learned First Appellate Court has allowed the appeal preferred by respondent Kashmir Chand, against the judgment and decree dtd. 20/12/2005, passed by the Court of learned Civil Judge (Senior Division), Baijnath, District Kangra, H.P. (hereinafter referred to as the 'trial Court'), in Civil Suit No.79/2002, titled as Kashmir Chand Vs. Sardara Singh, whereby, the suit filed by respondent Kashmir Chand, has been dismissed.

(3.) vide judgment and decree dtd. 25/3/2008, the learned First Appellate Court, has granted the following relief:-