SURAT SINGH Vs. F.C.(APPEALS)

JUDGEMENT

(1.) Petitioner has assailed the order dated 24.6.2005 passed by the Financial Commissioner (Appeals) in the present writ petition.

(2.) 1 Brief facts giving rise to the filing of the present writ petition are as under:

(3.) Learned Counsel for, the petitioner has assailed the order on the ground that the concurrent findings of fact recorded by the authorities below, based on the admission of respondent No. 2 ought not to have been reversed and that too without any basis and in a perfunctory manner. There was material evidence showing the status of relationship between the parties creating a valuable right in favour of the petitioner. The opposition of the claim is at the behest of 3rd party.