STATE OF H.P. Vs. DEVI RAM

JUDGEMENT

(1.) The plaintiffs' suit, for, recovery of monetary compensation, and, for injunction, and, for rendition, of, a decree of permanent prohibitory injunction, hence, for restraining the defendants, from, installing the new proposed culverts, hence below the Dharampur-Kiartu road, and, above the land, of, the plaintiff, as comprised, in, khasra Nos 678, 679, 681, and, 695, stood dismissed, and, in an appeal carried therefrom, before the learned first appellate Court, the latter Court, awarded damages, quantified, in a sum of Rs. 40,000/-, to, the plaintiff.

(2.) The state of H.P. is aggrieved therefrom, and, strives to beget reversal, of, the judgment and decree, rendered by the learned first appellate Court, hence through, its, instituting, the, instant regular second appeal, before this Court.

(3.) The instant RSA stood admitted, on, the hereinafter extracted substantial question(s) of law:-