CHAMAN LAL Vs. ELECTRICAL OPERATION CIRCLE AND ANOTHER

JUDGEMENT

(1.) The present regular second appeal is at the behest of plaintiff being aggrieved of concurrent judgments and decrees of the Courts below dismissing the suit.

(2.) For the sake of convenience, the parties are being referred to as per their original position in the suit.

(3.) Though this appeal is accompanied with an application (CM No. 10849-C of 2017) for condonation of delay of 194 days in filing the appeal, yet the learned counsel for the appellant has been heard on merits.