GURMAIL SINGH Vs. GURNAM SINGH

JUDGEMENT

(1.) In Civil Suit No. 370 of 11/6/2011, an affirmative decree was made, on 16/8/2018, by the learned Civil Judge concerned, wherebys, the relief claimed by the plaintiffs in the said suit, inasmuch as, a decree for recovery of an amount of Rs.3.00 lacs along with interest @ 9% per annum from 15/6/2010, arising on account of death of Joga Singh, becoming endowed to them.

(2.) The said affirmative decree became assailed by defendants one Modan Singh (deceased) and Gurmail Singh (appellant herein), before the learned first Appellate Court concerned by filing CA No. 357 of 2018. The respondents herein also preferred an appeal bearing CA No. 54 of 2023 seeking modification of the order (supra) passed by the learned Civil Judge concerned, and, for decreeing their suit for Rs.6,50,000.00 along with costs. The learned first Appellate Court through a common verdict made on 10/3/2023 upon both the appeals (supra), partly allowed the appeal bearing CA No. 357 of 2018 filed by the appellant herein, and, dismissed the appeal bearing CA No. 54 of 2023 filed by the respondents herein.

(3.) Feeling aggrieved from the verdict (supra) of the learned First Appellate Judge, thus the appellant Gurmail Singh has instituted the instant RSA before this Court.