RAJ KUMAR Vs. RAM SINGH

JUDGEMENT

(1.) THIS is a defendant's appeal and has been directed against the judgment and decree dated 12.1.2001, passed by the Court of Additional District Judge, Jagadhri, which, affirmed the judgment and decree of the trial Court, which had decreed the suit of the plaintiff, for the reasons given in paras No. 11 to 14 of the impugned judgment, which are reproduced as under :-

(2.) I have heard the learned Counsel for the appellant who has tried to convince me that the findings of the Courts below are erroneous but I am not convinced with this submission firstly because there was no pre-existing right in favour of the appellant and secondly it is not established on the record that respondents (plaintiffs) ever suffered a collusive decree in favour of the present appellant. In this view of the matter, I do not see any illegality in the impugned judgment and decrees of the Courts below. Revision dismissed.