DALIP SINGH Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) UNSUCCESSFUL plaintiff Dalip Singh has filed the present appeal and it has been directed against the judgment and decree dated 14.9.1999 passed by the District Judge, Hoshiarpur, who after affirming the judgment and decree dated 3.9.1998 passed by the Civil Judge (Junior Division), Hoshiarpur, dismissed the appeal of the plaintiff-appellant.

(2.) SOME facts can be noticed in the following manner :-

(3.) THE evidence was led by the parties and the suit of the plaintiff was dismissed by the trial Court. The first appeal of the plaintiff was also dismissed. In this manner, this regular second appeal.