AMRIK SINGH Vs. P.S.E.B., PATIALA

JUDGEMENT

(1.) Appellants have preferred the instant feeling aggrieved against the judgment and decree dated Feb. 25, 2011 passed by learned Additional District Judge, Mansa whereby, the judgment and decree dated Aug. 28, 2010 passed by learned Additional Civil Judge (Sr. Division), Mansa; has been upheld.

(2.) At the very outset, it has been emerged that all the retrial benefits on account of death of Gurbax Singh have been released in favour of the appellants/plaintiffs except gratuity, which has been declined by both the courts below.

(3.) While assailing the impugned judgments and decrees, it has been argued with vehemence by learned counsel for the appellants that dismissal of suit for mandatory injunction as well as appeal are nothing but mis-appreciation of evidence as well as legal proposition applicable to the facts and circumstances of the case in hand.