SUKHDEV SINGH Vs. ARITA DEVI

JUDGEMENT

(1.) This appeal has been filed against the judgment and decree dtd. 10/4/2015, passed by the learned Additional District Judge-I, Kangra at Dharmshala in Civil Appeal No. 67-N/XIII/2013/2008, whereby the judgment and decree dtd. 29/8/2007, passed by the learned Civil Judge (Junior Division), Court No.II, Nurpur in Civil Suit No. 1 of 1995 has been affirmed and the suit of the plaintiff has partly been decreed.

(2.) The appellant was the defendant before the learned trial Court and the respondent was the plaintiff. For convenience, the parties hereinafter shall be referred by the same status, as they hold before the learned trial Court.

(3.) The plaintiff instituted Civil Suit No. 1 of 1995 in the Court of learned Sub Judge, 1st Class, Court No. II, Nurpur (for short the 'learned trial Court') and sought decree for possession by evicting the defendant from Shop No.2, situated in Khasra No. 1455, measuring 0/0/52 hectares in Mauza Rehan, Tehsil Nurpur, District Kangra (for short the 'suit land') and for decree for recovery of Rs.6000.00 on account of arrears of rent w.e.f. September, 1992 to September, 1994.