JOGINDER SINGH Vs. SUMITRA

JUDGEMENT

(1.) Aggrieved against the concurrent judgments and decrees passed by the learned Courts below, dismissing his suit, the plaintiff has invoked Sec. 100 of the Code of Civil Procedure.

(2.) Facts:-

(3.) I have heard learned counsel for the appellant (plaintiff), learned Senior Counsel for the respondents (defendants) and gone through the case file.