GURDIAL SINGH Vs. GURBUX SINGH SATNAM SINGH

JUDGEMENT

(1.) This Regular Second Appeal has been filed by the defendant/appellant against the judgment and decrees of the Courts below, vide which the suit of the plaintiffs for recovery of Rs. 2592.72 has been decreed with an amount of interest of Rs. 278/-. While decreeing the suit, both the Courts below have not granted any interest pendente lite on the decretal amount as well as future interest.

(2.) Both the Courts below have recorded a concurrent finding of fact to the effect that Gurdial Singh defendant No. 1. had received the aforementioned amount vide voucher Ex. PW-2/A. His signatures on the voucher have been duly proved by the plaintiff by examining the Handwriting Expert.

(3.) I have heard the learned counsel for the parties and with their assistance have gone through the judgment and decrees of the Courts below.