UNION OF INDIA Vs. ABDUL QAYOOM DAR

JUDGEMENT

(1.) These four appeals, given akinness, have been clubbed by order dated 17th September 2015 and are, thus, taken and decided ad seriatim. CFA no. 145/2012

(2.) Civil First Appeal is directed against judgment and decree dated 30th June 2012, passed by Additional District Judge, Srinagar (for shortness 'Trial Court') on a Civil Original Suit bearing no. 12 titled Abdul Qayoom Dar v. Union of India and another, and for setting aside the same, with a further prayer to dismiss the suit.

(3.) A civil original suit, as is discernible from the record on the file, was filed by plaintiff - respondent herein before the Trial Court, seeking following relief: