SANDHIYA DEVI Vs. GRAM PANCHAYAT DHARAMSHALA

JUDGEMENT

(1.) The plaintiff's suit, bearing No. 61/2005, wherethrough, she claimed rendition, of, a decree of permanent prohibitory injunction, for, hence restraining the Whether reporters of the local papers may be allowed to see the judgment? defendants/respondents herein (for short "the defendants'), from, interfering, in, the management control, of, the plaintiff/appellant herein (for short the plaintiff), vis-?a-?vis, the "Sarai"/suit property (a) and, also claimed therein, the, relief, vis-?a-?vis, if during the pendency of the afore lis, before the learned trial Court, the defendants, become successful, in obtaining possession hence, of, the suit premises, thereupon, a decree, of, possession becoming pronounced, vis-?a-?vis, her, and, qua the afore suit property, rather became dismissed, (b) and, in an appeal bearing No. 134 of 2015, as become carried therefrom, by, the aggrieved plaintiff, before the learned Additional District Judge (I) Una, the latter made a decision, in, affirmation thereto.

(2.) The plaintiff obviously becomes aggrieved, from, the afore made concurrently recorded verdicts, hence, by both the Courts below, and, through rearing the extant RSA, before this Court, she has strived to beget reversal, of, the afore concurrently made verdicts.

(3.) A perusal of the revenue records, as, appertaining to the suit property, and, as become respectively embodied, in, Ex. P-?3, Ex.P-?4 and Ex.P-?5, hence unfold qua all embodying therein, hence, in, the column of ownership thereof, vis-?a-?vis, the suit property, becoming reflected, to, become owned, by, Gram Panchayat Deh, and, in the column of possession thereof, the, Makbuja Bashindgan Deh, become borne therein. The innate import, of, the afore enunciation(s), as, borne in the afore revenue records, as, appertaining to the suit property, is qua, the inhabitants, of, the village, hence holding the apposite rights, in, the suit property, hence owned, by, Gram Panchayat Deh.