DEVKU Vs. SUNARI

JUDGEMENT

(1.) A challenge has been laid by way of this regular second appeal to the judgment and decree passed by the additional District Judge, Kullu on 1-5-1995 in civil Appeal No. 58 of 1993.

(2.) THE brief facts necessary for the adjudication of the second appeal are that the appellants-plaintiffs hereinafter referred to as the plaintiffs for convenience sake, had filed a civil suit in the Court of Senior Sub-Judge, Lahaul-Spiti District at Kullu for declaration.

(3.) THE trial Court on the basis of the pleadings of the parties had framed the following issues :-