RSA/153/2020
2021 Latest Caselaw 3164 HP

RSA No. 153 of 2020

16.07.2021 Present: Mr. Ajay Sharma, Senior Advocate, with Mr. Ajay Thakur,

.

Advocate, for the appellant, through video conferencing.

Mr. Ramakant Sharma, Advocate, for the respondents, through physical appearance.

Admitted on following substantial question of law:

1. Whether the impugned judgment and decree,

passed by the First Appellate Court is vitiated on account

of misreading, misinterpretation and misconstruction of

pleadings of parties as well as evidence on record, oral and

documentary, especially the statements of PWs and

documents of plaintiff, resulting into perversity?

Parties are duly represented.

Records stand received. List for hearing in due course.

              July 16, 2021                            (Vivek Singh Thakur),





              (PK)                                           Judge.