RAM KARAN Vs. JAGDEEP SINGH

JUDGEMENT

(1.) Heard Sri Ashish Kumar Singh, learned counsel for the defendant-appellant and Sri Raj Kumar Kesari, learned counsel for the plaintiff-respondent.

(2.) Briefly stated facts of the present case are that the plaintiff-respondent filed O.S. No.166 of 2006 ( Jagdeep Singh Vs. Ram Karan) for recovery and decree of Rs. 3,77,900/- given by him to the defendant-appellant. The suit was dismissed by the Court of Civil Judge (J.D.) -I, Hapur.

(3.) Aggrieved with this judgment the plaintiff-respondent filed a Civil Appeal No.150 of 2017 (Computer registration No.1134 of 2017) (Jagdeep Singh Vs. Ram Karan) which has been allowed by the impugned judgment dated 17.7.2018, passed by the Court of Additional District and Sessions Judge/Fast Track Court at Hapur and the suit has been decreed. The judgment of the trial court passed in the O.S. No.166 of 2006 was set aside. Aggrieved with the judgment of the appellate court the defendant-appellant has filed the present second appeal.