KRISHAN LAL Vs. DEVI RAM

JUDGEMENT

(1.) This Regular Second Appeal has been filed by the appellant-plaintiff against the judgment and decree dtd. 1/8/2014 passed by the learned Additional District Judge-II, Solan in Civil Appeal No. 26-S/13 of 2012/06/11 whereby the judgment and decree dtd. 20/4/2006 passed by learned Civil Judge (Sr. Division), Nalagarh, District Solan, H.P. in Civil Suit No.239/1 OF 2002 has been affirmed.

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

(3.) The plaintiff filed the suit for a decree of possession of land comprised in Khata Khatauni No. 20/31, measuring 0-17 biswa, Khasra No. 505 situated in Village Nandpur, Pargana Dharampur, Tehsil Nalagarh, District Solan, H.P. It was alleged that the defendant encroached upon the above mentioned land comprised in Khasra No.505 to the extent of 2 1/2 feet in width and 81 feet in length. A decree for permanent prohibitory injunction seeking to restrain the defendant from interfering with the rest of the land comprised in Khasra No.505 was also claimed.