DHARAM SINGH Vs. PARMOD RAJ AND ANOTHER

JUDGEMENT

(1.) In this regular second appeal against the judgment of the learned Additional District Judge, Kangra at Dharamshala dated 10th Aug., 1983, the only substantial question of law raised by the appellant is:

(2.) The bone of contention in between the parties to the instant appeal is the measuring 25 Kanals 1 marla as entered in jamabandi for the year 1970-71, Situate in Tika Samkehar, Mauze Guglara, Tehsil Nurpur, District Kangra reinafter shortly referred to as 'land in dispute').

(3.) The facts giving rise to the instant appeal are that plaintiffs S/Shri Parmodh Raj and Des Raj are brothers. Out of them, former is the plaintiff. The appellant, Dharam Singh is the contesting defendant.