STATE OF HIMACHAL PRADESH Vs. MAHESH KUMAR BASSI

JUDGEMENT

(1.) Decree passed in favour of State of Himachal Pradesh by the learned Civil Judge (Senior Division) Una on 01.07.2006 in Civil Suit No.237/1993, has been reversed by learned Additional District Judge, Una on 28.06.2008 in Civil Appeal No.68/2006.

(2.) Feeling aggrieved, the instant appeal has been preferred by the State of Himachal Pradesh. The appeal was admitted on 14.05.2009 on following substantial questions of law:-

(3.) Bare minimum facts required for adjudication of the present appeal, may be noticed hereinafter:-