MAHAVIR SINGH Vs. MOHAN SINGH AND ORS

JUDGEMENT

(1.) Cm No.10910-C of 2013

(2.) Plaintiff-Appellant is challenging concurrent judgments and decrees passed by both the courts below whereby suit for rendition of account and recovery of the amount which may be found due after the rendition of the account, has been dismissed vide judgment and decree dated 05.3.2011 passed by learned Civil Judge (Jr. Division), Moga and affirmed in appeal by the lower Appellate Court vide judgment and decree dated 10.12.2012.

(3.) Plaintiff-Appellant instituted the suit on the premise that he being an agriculturist used to sell his crop through the agency of the defendants since the year 1996 and thus there was relationship of principal and agent between the parties. The details of his crops being sold to the defendants is described in the impugned judgment of the trial Court commencing from 04.11.1996 till 27.4.2002 but the defendants did not pay money and cause of action arose to file the suit.