NAGAR PARISHAD HANUMANGARH Vs. MADAN LAL

JUDGEMENT

(1.) Heard learned counsel for the parties. Perused the material available on record.

(2.) The instant first appeal has been preferred by the appellant Nagar Parishad, Hanumangarh for assailing the judgment-cum- decree dated 08.05.2019 passed by the learned Additional District Judge No. 1, Hanumangarh in Civil Original Case No. 22/2017 whereby, the suit for recovery of money filed by the plaintiffs- respondents was accepted and a decree fora sum of Rs. 8,71,383/- with interest at the rate of 6% per annum from the date of filing of the suit was issued in favour of the plaintiffs.

(3.) I have heard and considered the submissions advanced by learned counsel for the parties on admission of the instant appeal and have gone through the impugned judgment.