SURJEET SINGH Vs. HUSHMUKH MEHTA

JUDGEMENT

(1.) Heard learned counsel for the parties. This Appeal has been filed against the order dtd. 22/10/2003 passed by the High Court of Judicature at Jabalpur Madhya Pradesh in First Appeal No. 228 of 203.

(2.) The facts of the case have already been set out in the impugned judgment of the High Court and hence we are not repeating the same here.

(3.) In the impugned judgment, the High Court has held that the plaintiff (appellant herein) is entitled to a sum of Rs.1,50,000.00 but the High Court has said that since no consequential relief has been prayed for, relief cannot be granted.