GURVINDER SINGH Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) Plaintiff Gurvinder Singh having remained unsuccessful in both the courts below has approached this Court by way of instant second appeal.

(2.) In view of limited controversy involved in the appeal, I need not to go into facts of the case. Suffice to mention that the trial court granted three opportunities to the plaintiff for his evidence and since he failed to lead any evidence, plaintiff's evidence was closed by court order dated 2.5.2008 and since there was no evidence led by the plaintiff in support of his case, trial court vide judgment and decree of even date (2.5.2008) dismissed plaintiff's suit. First appeal preferred by the plaintiff has been dismissed by learned Additional District Judge, Ambala vide judgment and decree dated 6.4.2009. Feeling aggrieved, the plaintiff has preferred the instant second appeal.

(3.) I have heard learned Counsel for the parties and perused the case file.