KASHMIRI LAL Vs. NANAK CHAND MITTAL

JUDGEMENT

(1.) PRESENT appeal has been preferred to impugn the concurrent findings of two courts below whereby suit preferred by plaintiff was dismissed.

(2.) LEARNED counsel for the appellant submits that findings arrived at by both the courts below are based on misreading of evidence. Thus, courts below gravely erred in dismissing the suit of the plaintiff despite considerable merit in his case. Interference is thus called for in second appeal. He has placed reliance on judgment of this court reported as Mohinder Singh vs. Surmukh Singh & ors. 2012(3) RCR(Civil), 326. Plea has been opposed by learned counsel appearing for respondents no. 1 & 2. I have heard learned counsel for the parties.