RSA/350/2019
2021 Latest Caselaw 2603 HP

RSA No. 350 of 2019-C

08.04.2021 Present: Mr.Ajay Kumar Dhiman, Advocate, for the

.

appellant.

Mr. Rohit, Advocate, vice Mr.Gautam Sood, Advocate, for the respondent.

Admitted on following substantial questions of law:-

1. Whether findings returned by the Courts below are based on misreading, misinterpretation and

misconstruction of pleading and evidence on record, oral and documentary especially r Ex.DW.1/D1, Ex.DW.1/B and statement of DW.1 Krishan Chand, resulting into perversity in the judgments and decrees?

2. Whether the judgments and decrees passed by the Courts below are vitiated for not giving findings on the issues in consonance with

provisions of Order 20 Rule 5 CPC?

3. Whether Ex.P-2 and Ex.P-4 have not been proved in accordance with law and Courts below

have wrongly placed reliance upon these

documents being inadmissible documents?

List for hearing in due course.

(Vivek Singh Thakur) Judge April 8, 2021 (Purohit)