DHIAN SINGH Vs. BHAGWAN SINGH

JUDGEMENT

(1.) Looking to the nature of the order I propose to pass, it is not relevant to cull out in detail the necessary facts.

(2.) Suffice it to state that the plaintiff-appellant filed a suit for declaration and permanent prohibitory injunction with respect to land comprised in Khata No. 46 min, Khatauni No. 83 min, Khasra No. 623/32 measuring 0-04-44 hectares situated in Mohal Dandh, Mauza Bhagwar, Tehsil and District Kangra, H.P.

(3.) The defendant, in addition to contesting the suit on merits, had preferred a counter-claim. Learned trial court dismissed both the suit as well as counterclaim constraining the parties to file appeal/crossobjections before the learned first appellate court. The first appellate court dismissed the cross-objections and partly allowed the appeal by according the following reasons: