KISHORI LAL Vs. JAGMAL

JUDGEMENT

(1.) THE learned first appellate Court, while rejecting the appeal filed by the appellant-plaintiff against the order dated 29.5.1996 passed by the learned trial Court decreeing the suit for recovery of Rs. 15,150/-, held as under :-

(2.) THIS finding of the learned first appellate Court, which in turn affirmed the judgment of the learned trial Court dated 29.5.1996, has been impugned in the present appeal amongst others for the following reasons :-

(3.) IN order to appreciate the merits of the respective contentions raised by the learned counsel for the parties, reference to the basic facts would be necessary.