PRATAP SINGH MEWAL Vs. RAGUNATH SINGH AND ORS.

JUDGEMENT

(1.) By means of present Second Appeal, the appellant has challenged the judgment and decree dated 09.12.2014 passed by the District Judge, Rudraprayag in Civil Appeal no.13/2013, whereby the said civil appeal was dismissed and the order dated 31.10.2013 passed by the Civil Judge (J.D.), Rudraprayag (trial court) in Civil Suit no.20/2012 was affirmed.

(2.) A civil suit was instituted against the State of Uttarakhand through the Collector, Rudraprayag & 5 others by Raghunath Singh-plaintiff (respondent herein) in the capacity of Pradhan Gram Panchayat / President, Revenue Village Committee, Kunda Daankot. The suit was instituted against the defendant for realization of Rs.72,375/- alongwith interest and cost of the suit.

(3.) Aggrieved against the said judgment and decree passed by the trial court, a civil appeal was preferred before the District Judge, Rudraprayag. Vide judgment and order dated 09.12.2014, the District Judge, Rudraprayag dismissed the said civil appeal and affirmed the judgment of the trial court. Aggrieved against the same, present Second Appeal has been preferred by the defendant no.2 (appellant herein).