MEHRAJ-UD-DIN BHAT Vs. HILAL AHMAD KHANDAY

JUDGEMENT

(1.) This Civil First Appeal has been filed by the appellant herein against the judgment and decree (dtd. 11/10/2015 and 31.102015) passed by the Court of learned Principal District Judge, Pulwama in Civil Suit No. 04/2015 (for short impugned judgment decree) in case titled "Hilal Ahmad Khanday v. Mehraj-ud-Din Bhat"

(2.) A brief account of facts and grounds, in which the appeal is stated to have filed is:

(3.) Record has been called for perusal. Perusal of the same reveals a suit had been filed under Order 37 of CPC for recovery of an Amount of Rs.3.50 lacs by the respondent herein before the trial Court while pleading as: