PURAN DASS Vs. NARAIN DASS

JUDGEMENT

(1.) HEARD and gone through the record.

(2.) RESPONDENT -plaintiff filed a suit for recovery of a sum of Rs.95,000/- against the appellant-defendant, pleading that when in the year 2000 felling programme for Dharampur area was declared, in accordance with the provisions of H.P. Forest Produce (Regulation of Trade) Act, 1982, he wanted to fell 19 Deodar trees standing on his land and so he appointed appellant-defendant as his attorney for processing the matter regarding grant of permission for felling those trees and the sale thereof to the Government agent, i.e. Forest Corporation. He pleaded that the appellant-defendant took up the matter with the agent, i.e. the Forest Corporation, and obtained permission. Thereafter, trees were felled and the timber was sold to the Forest Corporation. The appellant-defendant received the sale Whether the reporters of the local papers may be allowed to see the judgment? proceeds minus expenses of the agent, but did not pay the agreed amount of money to the plaintiff. It was stated that as per agreement, the defendant was to pay to the plaintiff at the rate of Rs.5,000/- per tree and the rest of the amount he could keep with him.

(3.) TRIAL Court framed issues based on the pleadings of the parties and recorded the evidence and ultimately returned the finding that the defendant had not paid the agreed amount of money to the plaintiff and consequently a decree for Rs.95,000/-, together with interest at the rate of 4% per annum, was passed in favour of the respondent-plaintiff and against the appellant-defendant.