GURMUKH SINGH Vs. BHAGAT SINGH

JUDGEMENT

(1.) This is defendants appeal against the judgment and decree dated 25.2.2010, passed by the learned Courts below, vide which the suit for damages filed by the plaintiff/respondents, claiming a sum of Rs. 5,00,000/- (Rupees five lac only) as damages for malicious prosecution, has been decreed.

(2.) The suit was contested by the defendant/appellants.

(3.) On the pleadings of the parties, the learned trial Court framed the following issues :-