RAJESH KUMAR JAIN Vs. KRISHAN BAHADUR SUNAR

JUDGEMENT

(1.) Briefly stated, facts of the case are that plaintiff Dr.R.K. Jain @ Rajesh Kumar Jain had brought a suit for recovery of Rs.3,52,230.00 with interest against defendant Sh.Kishan Bahadur Sunar @ Krishna Bahadur Sunar and his wife Smt.Kamla Sunar; that Civil Suit No.79 of 30/8/2017 was partly decreed for recovery of Rs.1.00 lakh with interest @ 9% per annum w.e.f. 31/8/2014 till payment vide judgment and decree dtd. 20/11/2017 passed by Additional Civil Judge (Sr.Divn.), Jind.

(2.) Feeling aggrieved, the plaintiff had filed an application under Order 47 Rule 1 CPC read with Sec. 114 and 151 CPC for review of judgment and decree dtd. 20/11/2017, which was however dismissed vide order dtd. 29/5/2019.

(3.) Feeling dissatisfied, the plaintiff had filed a civil appeal against the judgment and decree dtd. 20/11/2017 passed by the trial Court as well as order dtd. 29/5/2019 dismissing his application for review.