DURGA DEVI Vs. BAINI PRASAD

JUDGEMENT

(1.) THE plaintiff is in appeal against the judgment, decree dated 31.5.1996 passed by learned Additional District Judge, Kullu in Civil Appeal No. 9/92, modifying judgment, decreed dated 18.1.1992 passed by learned Senior Sub Judge, Kullu in Civil Suit No. 70 of 1988.

(2.) THE appellant filed a suit for possession of land measuring 11 biswansis comprised in Khasra No. 994/1 A/1 as per Tatima by demolition of structure raised thereon, in Phati Dhalpur Kothi Maharaja, Tehsil and District Kullu and for permanent prohibitory injunction restraining respondent from interfering on disputed land and other land owned by appellant.

(3.) ON the western side of the land which was purchased by appellant from Ghamandu, the appellant has her Abadi on land measuring 6 biswas which is shown by Khasra No. 994 1/D as per field map Ext.PW 10/A. The case of the appellant is that respondent has encroached 11 biswansis of her land comprised in Khasra No. 994/1 A/1 as shown in Aks Shajra Tatima Ext.P 9 and Ext.OW 1/A prepared on the spot and report of the Tehsildar Ext. PW 12/B.