RSA/188/2020
2021 Latest Caselaw 2140 HP

RSA No. 188 of 2020

16.03.2021 Present: Mr. R. L. Chaudhary, Advocate, for the appellant.

.

Mr. Neeraj Gupta, Senior Advocate, with Mr.

Pranjal Munjal, Advocate, for the respondents.

Heard. Admit on the following substantial question

of law:

"Whether the findings returned by the learned First Appellate Court, setting aside

the judgment and decree passed by the learned Trial Court to the effect that the defendant was entitled to an amount of

Rs.63,436/­ alongwith interest @ 5% per

annum, are perverse findings, being contrary to the pleadings and evidence on record?"

Post admission notice. Mr. Pranjal Munjal, learned

counsel, accepts post admission notice on behalf of the

respondents and on his instructions, Mr. Neeraj Gupta,

learned Senior Advocate, has put in appearance on behalf of

the respondents.

Record be called for. List in due course.

(Ajay Mohan Goel) Judge March 16, 2021 (bhupender)