STATE OF HIMACHAL PRADESH Vs. SUKHAN DEVI

JUDGEMENT

(1.) State has preferred this appeal, under Sec. 100 of Code of Civil Procedure (in short 'CPC') against judgment and decree dtd. 12/10/2015 passed by the District Judge, Bilaspur H.P. in Civil Appeal No. 23/13 of 2015, titled State of HP vs. Sukhan Devi, whereby judgment and decree dtd. 30/4/2015 passed by the Civil Judge (Junior Division), Bilaspur, District Bilaspur HP in Civil Suit No. 120/1 of 2009 titled Sukhan Devi vs. State of HP, has been affirmed.

(2.) For convenience, parties herein-after shall be referred as per their status in the suit i.e. plaintiff and defendant/State respectively.

(3.) Case of plaintiff is that her husband Gurdass had occupied the land of the State of Himachal Pradesh on 13/1/1963 i.e. from the date of her marriage and plaintiff and her husband had constructed a residential house thereon in village Manwa and they lived in the said residential house. Name of her husband Gurdass was also incorporated in the column of possession over the suit land since 1963 onwards as evident from jamabandi for the year 1963-64, till filing of the suit.