SAMAI SINGH Vs. HUKAM SINGH CHAUHAN

JUDGEMENT

(1.) Heard Sri S. K. Jain counsel for the appellant and Sri Alok Singh, Senior Advocate, assisted by Sri. D. Barthwal counsel for the respondents.

(2.) Present appeal has been preferred against the judgment and decree dated 2-11-2002 passed by the Additional District Judge, Haridwar in Civil Appeal No. 84 of 1998 dismissing the appeal and confirming the judgment and decree passed by the trial Court.

(3.) Briefly stated the plaintiff appellants have filed a civil suit in the Court of Civil Judge (S.D.) Haridwar for mandatory injunction for rendition of accounts stating therein that admittedly he has executed a power of attorney in favour of the defendant. Paragraphs 2 and 8 of the suit are quoted below: (Vernacular matter omitted......Ed.)