KARAM SINGH Vs. MUNSHI RAM

JUDGEMENT

(1.) The defendant is the appellant, who aggrieved by the judgments and decrees passed by both the learned Courts below has preferred this Regular Second Appeal by invoking the provisions of Section 100 of the Code of Civil Procedure.

(2.) The brief facts of the case are that plaintiff/respondent filed a suit for recovery of damages of Rs.1,99,311/- on the ground that he was skilled in handling explosives and conducting blasting in the mining operations and employed as mining Mate by 'M/s Sohan Singh Meet Singh'. The defendant picked up a quarrel with him and gave beatings resulting in grievous injury and, therefore, he is required to be compensated for the same.

(3.) The defendant contested the suit by filing written statement wherein preliminary objections of maintainability, cause of action, locus- standi, valuation and limitation etc. were raised. On merits, it was denied that the plaintiff had been given beatings by the defendant or that he had incurred the expenses and other charges as are now sought to be recovered by way of filing the suit.