KISHORI LAL Vs. GULAB SINGH

JUDGEMENT

(1.) This regular second appeal has been filed by the appellant against judgment and decree dtd. 28/11/2017, passed by learned Additional District Judge (II), Mandi, in Civil Appeal No.35/2016, whereby the judgment and decree dtd. 1/6/2016 passed by learned Civil Judge (Junior Division), Chachiot at Gohar, District Mandi in Civil Suit No.11 of 2008 has been affirmed.

(2.) The appellant herein was one of the plaintiffs in the original Court and his suit has been dismissed by the original as well as first appellate Court. The other plaintiff was Chuharu son of Jethu, who now finds place in the array of respondents as respondent No.17 as he did not prefer to assail the judgment and decree passed by learned trial court.

(3.) The parties, hereafter shall be referred by same status as they held before the learned trial Court.