HARISH GOYAL Vs. PARMINDER SINGH AND OTHERS

JUDGEMENT

(1.) This is the second appeal only by defendant No. 1 aggrieved by the judgments and decrees of the Courts below.

(2.) The suit was filed as an indigent. The application was later allowed.

(3.) Defendant No. 2 took the plea of limitation, non-joinder and estoppel. It was pleaded that the father of the plaintiff had made a statement that it was an unavoidable accident and the cable operator could not be blamed and the cable wires could not be charged as was alleged and they were not at fault.