SHEKHAR & ANOTHER Vs. KISHORI LAL BHARDWAJ

JUDGEMENT

(1.) By way of instant Regular Second Appeal filed under Sec. 100 of the Code of Civil Procedure,challenge has been laid to the judgment and decree, dated 20.12.2017, passed by learned District Judge, Solan, H.P., in Civil Appeal No.2-S/13 of 2017, titled as Sh. Shekhar & another Vs. Kishori Lal Bhardwaj, affirming the judgment and decree dated 12.12.2016, passed by learned Civil Judge (Junior Division) Court No.1, Solan, District Solan, H.P., in Civil Suit No.137/1 of 2007/2000, whereby plaintiff's suit for recovery of Rs.10,000.00 as nominal damages, has been decreed.

(2.) It is not in dispute that only a sum of Rs.10,000.00 has been claimed by the plaintiff as damages by way of suit, which is subject matter of the present appeal.

(3.) It is profitable to reproduce Sec. 102 of the Civil Procedure Code herein-below:-