SHANTI PUNIA Vs. PAWAN KUMAR AND OTHERS

JUDGEMENT

(1.) The plaintiff is the appellant, who after having lost before both the courts below, has filed the instant appeal on the ground that the findings so recorded by the learned courts below are perverse, therefore, liable to be set aside.

(2.) The parties hereinafter referred to as the 'plaintiff' and the 'defendants'.

(3.) Briefly stated the facts giving rise to the present appeal are that the plaintiff had filed the suit for vacant possession of land underneath her room, which has been constructed on pillars shown as W, X Y and Z in the site plan attached with the plaint and same measures 14 feet vide and 18 feet in length i.e. on the East the shop of Papu and Roshan Thethera and land of Sardar Hardip Singh, in the West post office building, in the North courtyard of the defendants and public path and in the South house of plaintiff, situated in abadi deh in village Gangath Tehsil Nurpur, District Kangra, H.P. comprising in khata no. 572 min, khatauni no. 1196 min. khasra no. 3667/1, measuring 0-33-98 HM, situated in Mohal Gangath, Tehsil Nurpur, H.P.. A decree for vacant possession has been prayed by seeking demolition of the construction raised by the defendants unlawfully on account on their after coming into possession illegally and unauthorisedly.