STATE OF M P Vs. SARDAR HARBANS SINGH

JUDGEMENT

(1.) Being aggrieved by the judgment dated 1.3.1996 passed by XVI ADJ, Indore in civil suit No. 58B/93 whereby a decree of Rs. 1,80,000 has been passed in favour of the respondent, the present appeal has been filed.

(2.) Short facts of the case are that in the riots which took place in the year 1984 on account of murder of the then Prime Minister Smt. Indira Gandhi, the house of the respondent was also set on fire by the rioters, in which scooter, motorcycle and other household articles got burnt. After hearing the parties, learned Trial Court awarded a sum of Rs. 1, 80,000, against which the present appeal.

(3.) Learned Counsel for appellant submits that neither any oral nor documentary evidence was adduced by the respondent regarding damage of property. It is submitted that in the circumstances learned Court below committed error in awarding a sum of Rs. l ,80,000.