NEELAM RANA Vs. ASHOK CHOPRA

JUDGEMENT

(1.) The applicant has filed the accompanying Regular Second Appeal, before this Court, against the judgment and decree dtd. 2/9/2022, passed by the Court of learned Additional District Judge"II, Solan (hereinafter referred to as the 'First Appellate Court'), in Civil Appeal No.2ADJ"II"13/2020, titled as Neelam Rana versus Ashok Chopra.

(2.) By way of the judgment and decree dtd. 2/9/2022, the learned First Appellate Court had dismissed the appeal of the appellant, preferred against the judgment and decree dtd. 27/11/2019, passed by the Court of learned Senior Civil Judge, Kasauli, District Solan, H.P. (hereinafter referred to as 'the trial Court'), in Civil Suit No.9/1 of 2012/2007, titled as Ashok Chopra versus Neelam Rana.

(3.) Vide judgment and decree dtd. 27/11/2019, the suit of plaintiff"Ashok Chopra, was decreed, by the learned trial Court, by granting the following relief:"