I.D. SHARMA Vs. MANJU

JUDGEMENT

(1.) PLAINTIFF -appellant Shri I.D. Sharma, hereinafter referred to as the plaintiff, has filed the present appeal under the provisions of Section 100 of the Code of Civil Procedure, assailing the judgment and decree dated 22.6.2013, passed by the learned Additional District Judge, Hamirpur, in Civil Appeal No. 64 of 2012, titled as I.D. Sharma v. Manju, whereby judgment and decree dated 8.6.2012, passed by the Civil Judge, Junior Division, Court No. IV, Hamirpur, Himachal Pradesh, in Civil Suit No. 603 of 2009, titled as I.D. Sharma v. Manju, stands affirmed.

(2.) PLAINTIFF filed the suit against the defendant -respondent, hereinafter referred to as the defendant, for recovery of Rs. 1,00,000/ - as general damages in lieu of mental tension and agony caused to him by the defendant. Defendant resisted the suit, denying the averments made by the plaintiff.

(3.) WHETHER this court has no jurisdiction to try the suit, as alleged? OPD