STATE OF HARYANA Vs. MOTI LAL

JUDGEMENT

(1.) BOTH the parties agree that the appeal and cross objection which are before this Court are already covered through the decision of this Court in RFA No. 810 of 1994 Moti Lal Jain Vs. The State of Haryana decided on 19.12.2012. The said judgment refers to an earlier ruling of this Court in Bala Ram and others Vs. State of Haryana and another in RFA No. 2868 of 1992 decided on 19.11.2008. The award is confirmed. The appeal and the cross objection are dismissed.