RAJESH KUMAR Vs. KARAM CHAND

JUDGEMENT

(1.) THE appeal was admitted on the following substantial question of law:-

(2.) HEARD. Admittedly, the suit out of which the present appeal has arisen was filed for recovery of Rs. 15,000/-. The suit was decreed. First appeal has been dismissed. It is how the appellant/defendant is before this Court by way of present regular second appeal.