LAWS(DLH)-2015-3-360

MUKESH Vs. DEVKI NANDAN JOSHI

Decided On March 17, 2015
MUKESH Appellant
V/S
Devki Nandan Joshi Respondents

JUDGEMENT

(1.) THIS is a regular second appeal filed by the appellant against the judgment dated 21.03.2014 upholding the judgment and decree dated 29.02.2012 in CS No.300/2009.

(2.) BRIEFLY stated, the facts of the case are that the appellant filed a suit for recovery of Rs.1,68,000/ - with pendente lite and future interest along with cost of the suit.

(3.) IT was alleged by the appellant/plaintiff that he was misled by respondent No.1, the employer/respondent No.3, to purchase a commercial vehicle of make Tata for a total price of Rs.1,50,000/ - and the balance payment of instalments of Rs.9,824/ -. The appellant is alleged to have paid a sum of Rs.1,30,000/ - initially and the balance amount was to be paid later according to schedule fixed between the parties.