SANJEEV KUMAR Vs. SANJAY KUMAR

JUDGEMENT

(1.) This Regular Second Appeal under Sec. 100 of the Code of Civil Procedure has been filed by the appellant/plaintiff against judgment and decree dtd. 30/4/2015, passed by learned District Judge, Hamirpur, (H.P.) in Civil Appeal No. 96 of 2012 whereby the judgment and decree dtd. 19/3/2012 passed by learned Civil Judge (Senior Division), Hamirpur, H.P. in Civil Suit No. 95 of 2008 has been reversed and set-aside.

(2.) The parties hereinafter shall be referred to by the same status as they held before the learned trial Court.

(3.) The land comprised in Khata No. 65, Khatauni No.198, Khasra No. 1196/444, measuring 0/3/32 hectares in Up-Mohal Krishna Nagar, Ward No.1, Hamirpur (for short, "suit land"), is owned and possessed by the plaintiff.