DHARAM PAL Vs. RAM BAHADUR

JUDGEMENT

(1.) DEFENDANT Dharam Pal having remained unsuccessful in both the courts below has filed the instant second appeal.

(2.) RAM Bahadur plaintiff/respondent filed suit against appellant for recovery of Rs 32,943/- alleging that as per agreement dated 14.6.1999 entered into between the parties, the plaintiff constructed shop of the defendant and the total amount of labour charges payable to the plaintiff by the defendant was Rs 49,743/-, out of which the defendant paid Rs 16,800/- only to the plaintiff. Accordingly, the plaintiff sought recovery of the balance amount of Rs 32,943/-.

(3.) LEARNED Additional Civil Judge (Senior Division) Karnal vide judgment and decree dated 7.9.2006 decreed the plaintiff's suit. First appeal preferred by the defendant stands dismissed by learned Additional District Judge, Karnal vide judgment and decree dated 25.7.2007. Feeling aggrieved, the defendant preferred the instant second appeal.