SANGAT RAM Vs. MANI RAM AND OTHERS

JUDGEMENT

(1.) Taking into consideration the nature of the judgment, I propose to pass, it is not at all necessary to delve deep into the facts. Suffice it to state that the plaintiff/appellant filed a suit for declaration and injunction qua the property comprised in Khata-Khatauni No.55 min/102, old Khasra No.876 and new 608, measuring 1-17 bighas (0-14-98) Hec.), situated in Muhal Nayalag, Tehsil Manali, District Kullu, H.P.

(2.) On appeal being carried out before the learned first appellate authority, the same was allowed and the judgment and decree passed by the learned trial Court was ordered to be reversed and consequently the suit filed by the plaintiff/appellant was ordered to be dismissed.

(3.) However a perusal of the judgment rendered by the learned lower appellate Court would reveal that while reversing the findings of learned trial Court it has not at all adverted to the reasons assigned by the learned trial Court and has simply chosen to write a separate judgment.