LACHHMAN Vs. BAKSHI RAM

JUDGEMENT

(1.) THIS is regular second appeal against the judgment and decree dated 11.01.1988 passed by learned District Judge, Kapurthala, whereby judgment and decree passed by the lower Court, decreeing the suit of the appellant -Lachhu for recovery of Rs. 27,200/ - along with interest, was set aside.

(2.) THE facts of the case as emanate from the perusal of the pleadings are as follows:

(3.) THE pleadings of parties lead to the framing of issues as follows: