OM PRAKASH Vs. VIDYA SAGAR

JUDGEMENT

(1.) By way of this appeal, appellants/plaintiffs have challenged the judgment and decree passed by the Court of learned District Judge, Kullu, in Civil Appeal No. 55 of 2005/8 of 2007, decided on 11/10/2007, vide which learned Appellate Court while dismissing the appeal filed by the present appellants, has upheld the judgment and decree passed by the Court of learned Civil Judge (Senior Division), Lahaul & Spiti at Kullu, dtd. 31/5/2005, whereby said Court has dismissed the suit filed for declaration and injunction filed by the appellants/plaintiffs.

(2.) This appeal was admitted on 5/12/2008 on the following substantial question of law:-

(3.) Brief facts necessary for adjudication of this appeal are as under:-