KARAM CHAND Vs. DESH RAJ

JUDGEMENT

(1.) The plaintiff is the appellant, who has lost before both the Courts below wherein he had filed a suit for recovery of Rs. 32,575/-. This suit was filed by the plaintiff on the premise that on account of the damages caused to his lintel by the defendant, he had sustained damages to the tune of Rs. 22,575/- and claimed further sum of Rs.10,000/- on account of mental harassment.

(2.) The defendant had resisted the suit wherein he denied having caused any damage to the plaintiff's property.

(3.) The learned trial Court on the basis of the pleadings and evidence adduced before it came to the conclusion that the plaintiff Whether reporters of Local Papers may be allowed to see the Judgment Yes had not only failed to prove the suit, but had filed the suit on twisted and distorted facts and accordingly dismissed the same.