MUNIR Vs. RAMESH UTWAL

JUDGEMENT

(1.) THE defendant has fell aggrieved by the impugned judgment and decree dt. 28.11.90 passed in C.S. No. 37 -B/90. By impugned judgment the learned trial judge has passed a decree for Rs. 1 lac. The background under which the impugned decree came to he passed need mention to appreciate the grievance urged.

(2.) RESPONDENT (plaintiff) is a sweeper working in one hospital at Indore on a monthly salary of Rs. 325. He belongs to schedule casts.

(3.) IT is then alleged that as a result of riling of aforesaid FIR a case was registered against the respondent (plaintiff) in the Court or Magistrate hut ultimately on 24.4.90 the respondent (plaintiff) was acquitted or charges.