RSA/112/2020
2021 Latest Caselaw 1272 HP

RSA No. 112 of 2020

24.2.2021 Present: Ms. Ruchika Khachi, Advocate, vice Mr. C.D. Negi, Advocate, for the petitioner.

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Mr. Raju Ram Rahi, Advocate, vice Mr. P.M.Negi, Advocate, for the respondent.

The appeal is admitted on following substantial

question of law:-

(i) Whether findings of first appellate court are vitiated for misconstruction, misreading and misintrepretation of pleadings and evidence, oral as well as documentary on record, particularly Ext. rPW1/A to Ext. PW1/F, resulting into perversity in the impugned judgment.

List in due course.

(Vivek Singh Thakur) Judge

24th February, 2021 (Guleria)