SATYA DEVI Vs. CHUNI LAL

JUDGEMENT

(1.) THE appellants are the defendants and the respondent is the plaintiff and are referred to as such hereinafter.

(2.) THE plaintiff filed a suit for declaration to the effect that he is in lawful possession of suit land comprising Khewat No. 101, Khatauni No. 160, Khasra No. 199 measuring 0 -3 Marias of Jamabandi 1966 -67 Jhikli Dar, Mauza Khanyara, Tehsil Dharamshala, District Kangra, H.P. Consequential relief of permanent injunction, restraining the defendants from interfering in the suit land was also prayed for.

(3.) THE plaintiff assailed the same in terms of Civil Appeal No. 96 -D/2002, titled as Chuni Lal v. Satya Devi and Ors. which stood decided in terms of judgment dated 14.1.2005, which is subject - matter of challenge in the present appeal.