NAND KISHORE Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Whether the plea of constructive res judicata was rightly raised against the appellant, in the facts and circumstances of this case, is the significant question, which arises for determination in this appeal by special leave, against the judgment and decree dated 1381974 of the Punjab and Haryana High court at Chandigarh, in Regular First Appeal No. 156 of 1965.

(2.) Supportive of the above-said appeal is a highly belated special leave petition, invited by this court on 6/12/1990 from the appellant, against the judgment and order dated 5/2/1962 of the Punjab High court at Chandigarh in Writ Application (Civil) No. 1061 of 1961, in circumstances which we will mention later.

(3.) These can conveniently be disposed of by a common order.