RAJ SINGH @ PAPPU Vs. SATYABIR SINGH AND OTHERS

JUDGEMENT

(1.) Present Regular Second Appeal is directed against the concurrent findings of both the Courts below, whereby, suit filed by plaintiff Satyabir Singh for recovery of Rs.50,370/- [Rs. 36500/- as Principal amount and Rs. 13,870/- as interest] on account of having supplied woods and on the basis of receipts issued by defendant No. 3 on 20.5.2009, 26.5.2009 and receipt issued by defendant no. 2 bearing No. 15868 mentioning the amount, was decreed by the Court of first instance vide judgment and decree dated 19.05.2014. The appeal filed by the present appellant was dismissed by learned District Judge, Narnaul vide judgment and decree dated27.8.2014.

(2.) For the sake of convenience, parties are being referred to as per their status before the Court of first Instance.

(3.) Learned counsel for the appellant submitted that both the Courts below have not appreciated the evidence and material available on record and same resulted into erroneous findings of fact and hence, the same are liable to be set-aside and the appeal be accepted.