SAUDAGAR SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) CM No. 8484 -C of 2011.

(2.) FOR the reasons mentioned in the application, delay of 13 days in refiling the present appeal is condoned. Cm is allowed.

(3.) THE plaintiff -appellant (hereinafter referred to as 'the plaintiff') has come up in this regular second appeal against the judgment of reversal dated 8.3.2011 passed by the Additional District Judge (Ad hoc) Fast Track Court, Ropar, whereby appeal against the judgment and decree dated 7.10.2010 passed by the Additional Civil Judge (Senior Division), Rupnagar was accepted and judgment of the trial court was set aside. Vide the judgment of the appellate Court, the suit filed by the plaintiff has been dismissed.