RAJ KUMAR ALIAS RAJU Vs. BISHAN DASS

JUDGEMENT

(1.) This Regular Second Appeal has been instituted against judgment and decree dated 27.6.2006 passed by the learned District Judge, Solan, Himachal Pradesh in Civil Appeal No. 7- NL/13 of 2005/02.

(2.) "Key facts" necessary for the adjudication of the present appeal are that the respondent-plaintiff (hereinafter referred to as 'plaintiff' for convenience sake) filed a suit for recovery against the appellant-defendant No.1 and defendant No. 2, Balak Ram (Hereinafter referred to as defendant(s) for convenient sake). Name of the Balak Ram was deleted by this Court on 8.12.2008.

(3.) Suit was resisted by the defendants. According to the written statement filed, Balak Ram was not present on the spot. Plaintiff was admitted on 3.11.1996 and discharged on 5.11.1996. He has not incurred any expenditure.