LAWS(P&H)-2001-1-108

MANGAT RAM Vs. UNION OF INDIA

Decided On January 29, 2001
MANGAT RAM Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) LEARNED counsel for the petitioner relies upon Walter Louis Franklin (dead) through LRs v. George Singh (dead) through LRs., 1997(2) Recent Civil Reports 41. The judgment relied upon by the learned counsel for the petitioner is distinguishable on the facts. It has been observed in Jiya Lal v. Muni Lal, 2000(3) Recent Civil Reports 410 that :-