SH. PAPPI Vs. SH. RAMESH KUMAR

JUDGEMENT

(1.) This RSA under Sec. 100 of the Code of Civil Procedure has been filed by the appellant (defendant in Civil Suit No.411/06/02) impugning the judgment of the First Appellate Court dated 26th May, 2014 vide which the judgment passed by learned Trial Court has been reversed.

(2.) The learned Trial Court, vide common judgment dated 23rd March, 2011, disposed of two civil suits i.e. Civil Suit No.410/06/02 filed by Sh.Pappi (appellant herein) and Civil Suit no.411/06/02 filed by Sh.Ramesh Kumar (respondent herein) and both the suit were dismissed.

(3.) Feeling aggrieved, RCA No.7/2014 was preferred only by Sh. Ramesh Kumar. Vide judgment dated 26th May, 2014 RCA No.7/2014 has been allowed by the First Appellate Court as a result thereof, the Civil Suit No.411/2006 has been decreed.