HARI RAM Vs. JYOTI PRASAD

JUDGEMENT

(1.) Leave granted.

(2.) By this judgment and order, we propose to dispose of the aforesaid appeal which is filed by the Appellant herein after being aggrieved by the judgment and order passed by the High Court in RSA No. 2698 of 2008 affirming the judgment and decree passed by the trial Court in Civil Suit No. 160 of 2003 which was affirmed by the First Appellate Court in Civil Appeal No. 92 of 2007. These facts, therefore, make it crystal clear that the present appeal is directed against the concurrent findings of fact of the High Court, the first Appellate Court i.e. the judgment of the Additional District Judge and the trial court which was the Court of Civil Judge (Junior Division).

(3.) In order to appreciate the contentions raised before us by the learned Counsel appearing for the Appellant, it would be necessary to set out certain basic facts leading to filing of the present appeal.