PREM CHAND Vs. PREM SINGH

JUDGEMENT

(1.) Admitted on following substantial question of law: Whether the findings recorded by the learned first appellate court are perverse and therefore, deserve to be set aside.

(2.) With the consent to the parties, the appeal is taken up for final hearing.

(3.) The appellant is the defendant, who, aggrieved by the impugned judgment and decree dated 7.12.2016 passed by the learned Additional District Judge (II), Mandi, in Civil Appeal No.5/2016, whereby the plaintiff/respondent has been held entitled for mesne profit @ Rs.400/- per month from 1.4.1998 to 30.6.2000 along with interest @ 6% per annum from the date of filing of the suit till its realization, has filed the instant appeal.