MANINDER KAUR Vs. PRITAM CHAND

JUDGEMENT

(1.) PLAINTIFF - Pritam Chand filed a suit for recovery of Rs. 77,000/- (principal amount of Rs. 50,000/- and Rs. 27,000/- as interest thereon) against the defendants. The suit of the plaintiff was partly decreed by the Civil Judge (Sr.Divn.) Kaithal vide judgment and decree dated 7.8.2004 for recovery of earnest money of Rs. 50,000/-. In appeal the interest was also allowed to the plaintiff on the principal amount by the District Judge, Kaithal vide judgment and decree dated 13.2.2007. Hence, the present appeal by the appellants-defendants No. 2 and 3.

(2.) BRIEF facts of the case, as noticed by the lower appellate Court in para Nos. 2 and 3 of its judgment, are as under :-

(3.) AFTER hearing learned counsel for the parties, I am of the opinion that the present appeal deserves to be dismissed.