HARSIMRAN SINGH SETHI Vs. SANTOKH SINGH

JUDGEMENT

(1.) The present regular second appeal has been filed challenging the judgment and decree of the trial court by which, the suit filed by the respondent-plaintiff was allowed vide judgment and decree dtd. 20/9/2018 as well as the judgment and decree of the lower appellate court dtd. 10/11/2021 by which, the appeal filed against the judgment and decree of the trial court dtd. 20/9/2018, has been dismissed.

(2.) Certain facts need to be mentioned for the correct appreciation of the controversy in hand.

(3.) The respondent-plaintiff joined the department as a Lineman on 28/4/1975 and was promoted as a Junior Engineer on 1/1/1997. In the year 2000, an FIR No. 23 dtd. 9/6/2000 was registered against the respondent-plaintiff under the Prevention of Corruption Act, 1988 and the respondent-plaintiff was convicted in the said FIR by the Sub Judge, Faridkot on 26/9/2003.