THAKUR RAJEEV SINGH Vs. YOGINDER KUMAR SOOD

JUDGEMENT

(1.) By this common judgment, I shall be disposing of RSA No. 2455 of 2003 and RSA No. 4967 of 2014. The facts are being taken from RSA No. 4967 of 2014.

(2.) Plaintiff is in appeal against the concurrent findings of fact arrived at by the Courts below.

(3.) Detailed facts have been noticed by the Court, however, to complete the narrative some brief facts are being noticed.