ROSHAN LAL SHARMA Vs. DINESH ASHOTRA

JUDGEMENT

(1.) The plaintiff/appellant herein instituted a Civil Suit No. RBT 91/04 before the learned Civil Judge (Jr. Div) Court No. III, Una, District Una, Himachal Pradesh.

(2.) In the suit (supra) the plaintiff claimed for recovery of Rs.1,24,000.00 against the defendant/respondent herein.

(3.) The learned trial Court upon the afore suit made a decree in affirmation, vis -vis, the plaintiff, and, against the defendant.