BIMLA Vs. RUKMANI DEVI AND ORS.

JUDGEMENT

(1.) THE daughter of Plaintiff is in appeal against the judgment, decree dated 31.07.2010 passed by learned Additional District Judge, Shimla, in Civil Appeal No. 112 -S/13 of 2006 affirming judgment, decree dated 04.09.2006 passed by learned Civil Judge (Senior Division), Theog, in Civil Suit No. 31 -1 of 2005.

(2.) THE facts, in brief, are that Mehar Singh, father of the Appellant, had filed a suit for declaration that he is owner in possession of the suit land. The suit was contested by predecessor of Respondents No. 1 to 6, Man Singh, by taking the plea that he was tenant on the suit land and even proprietary rights were conferred in his favour. The learned Civil Judge dismissed the suit. In appeal, learned Additional District Judge, while dismissing the appeal, has affirmed the judgment, decree dated 04.09.2006 passed by learned Civil Judge.