LAWS(HPH)-2019-11-249

JAHID HUSSAIN Vs. STATE OF H.P.

Decided On November 27, 2019
Jahid Hussain Appellant
V/S
STATE OF H.P. Respondents

JUDGEMENT

(1.) Plaintiff is the appellant, who aggrieved by the judgments and decrees passed by both the learned Courts below, has preferred the instant appeal.

(2.) The parties shall be referred to as the plaintiff and the defendant.

(3.) Looking to the nature of the order, which I propose to pass, at this stage, it is not necessary to delve into the details of the facts of the case. Suffice it to state that the plaintiff filed a suit for recovery of Rs. 3,34,910/-, which was dismissed by the learned trial Court and the judgment and decree passed by it was affirmed by the learned first Appellate Court.