RAMJI PANDEY Vs. MANDIR NARSINGH PURI

JUDGEMENT

(1.) THIS second appeal has been preferred by the defendant against the judgment and decree dated 03.04.2006 passed by Additional District Judge/4th F.T.C., Haridwar in Civil appeal No. 80 of 2001 whereby the appeal filed by the defendant/appellant was dismissed and confirmed the judgment and decree dated 20.08.2001 passed by the trial court in Civil Suit No. 311 of 1995.

(2.) BRIEF facts of the case are that the respondent/plaintiff filed a suit before the Civil Judge (Senior Division), Haridwar who decreed the suit in favour of the respondent/plaintiff vide judgment and decree dated 20.08.2001.

(3.) FEELING aggrieved by the aforesaid judgment, the defendant/appellant preferred an appeal before the first appellate court which was also dismissed vide judgment and decree dated 03.04.2006.