PUNJAB STATE ELECTRICITY BOARD Vs. HARI SINGH

JUDGEMENT

(1.) This order shall dispose of both above noted appeals, as they involve common questions of law and fact.

(2.) For the sake of convenience, factual position is being taken from RSA-34-1995.

(3.) Appellants-defendants are in second appeal assailing concurrent finding recorded before Trial Court as well as First Appellate Court.