BINA KHANNA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sandeep Verma, learned counsel appearing for the appellants and Mr. Praveen Akhouri, learned S.C. (Mines)-I for the respondents-State.

(2.) This second appeal has been filed being aggrieved and dissatisfied with the judgment dtd. 26/11/2009 and the decree signed on 20/12/2009, passed in Money Appeal No. 01 of 2008, by the learned District Judge, Lohardaga, dismissing the said appeal and modifying the judgment dtd. 16/5/2008 and the decree signed on 21/5/2008, passed in Money Suit No. 01 of 2000, by the learned Sub-Judge-II, Lohardaga.

(3.) The Money Suit No. 01 of 2000 was instituted for a money decree for a sum of Rs.2,54,531.00, as per the details given in the schedule along with cost of the suit with interest pendente lite and future.