RAKESH JAIN Vs. HEMLATA SHARMA

JUDGEMENT

(1.) In this second appeal, the challenge is to the impugned order of 26th August, 2014 which reduces the decretal amount from Rs. 50,443/- to Rs. 42,643/-. Respondent-plaintiff's suit for recovery of Rs. 50,443/- was decreed by trial court vide judgment of 30th January, 2014.

(2.) The facts of this case as noticed in the impugned judgment are as under:-

(3.) The findings of the First Appellate Court in the impugned judgment are as under:-