UNION OF INDIA Vs. RAMBIR SINGH

JUDGEMENT

(1.) This is a second appeal under Sec. 100 of the Code of Civil Procedure (CPC), 1908.

(2.) The proceedings emanate from Suit 47/06/97 filed by the respondent Ranbir Singh before the learned Senior Civil Judge (learned SCJ). The suit was decreed by the learned SCJ with costs. RCA 05/2014 filed by the appellant/UOI before the learned Additional District Judge (the learned ADJ) was also dismissed by the impugned judgment dtd. 17/3/2016 with costs.

(3.) The Union of India is now before this Court in second appeal under Sec. 100 of the CPC.