RAJESH KUMAR Vs. RAM PARKASH

JUDGEMENT

(1.) Rsa No. 628 of 2005.

(2.) This appeal stands directed against the impugned judgement and decree of the learned First Appellate Court whereby it reduced the quantum of damages payable to the plaintiff from Rs.1,00,000/- as stood assessed vis.a.vis him by the learned trial Court to a sum of Rs.30,000/-

(3.) Since both the appeals arise out of a common judgement hence they are liable to be disposed of by a common rendition of this Court.