JASMAIL KAUR AND ORS Vs. SANJEEV KUMAR

JUDGEMENT

(1.) This is Defendants' second appeal challenging the judgment and decrees of the courts below, whereby suit for recovery filed by the Plaintiff-Respondent was decreed, along with interest.

(2.) The decree of the trial court reads as under:

(3.) This appeal came up for hearing on 10.05.2010 before this Court and the following order was passed: