Amarjit Singh vs Punjab State Warehousing Corporation ...
2024 Latest Caselaw 7697 P&H

Punjab-Haryana High Court

Amarjit Singh vs Punjab State Warehousing Corporation ... on 10 April, 2024

Author: Harsimran Singh Sethi

Bench: Harsimran Singh Sethi

                                       Neutral Citation No:=2024:PHHC:049005



RSA-5955-2015              2024:PHHC:049005                 1

           IN THE HIGH COURT OF PUNJAB AND HARYANA
                        AT CHANDIGARH


(211)                            RSA-5955-2015
                                 Date of Decision : April 10, 2024


Amarjit Singh                                               .. Appellant


                                 Versus

Punjab State Warehousing Corporation Chandigarh and another
                                                .. Respondents



CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI


Present:     Mr. Kamal Narula, Advocate, for the appellant.


HARSIMRAN SINGH SETHI J. (ORAL)

1. Present appeal has been filed challenging the judgments and

decrees of the Courts below by which, the suit filed by the respondents-

plaintiffs seeking recovery has been allowed vide judgment and decree

dated 30.07.2013 and the appeal preferred by the appellant-defendant was

dismissed on 13.08.2015.

2. Learned counsel for the appellant-defendant argues that the

Courts at Ferozepur did not had jurisdiction to entertain the suit as the

appellant-defendant was posted in Jalalabad and the suit should have been

filed in Jalalabad only.

3. On being asked as to whether, Jalalabad Division is not in

District Ferozepur, learned counsel for the appellant-defendant concede the

factum that on the date when the suit was filed, Jalalabad Division was part

of the District Ferozepur.

1 of 2

Neutral Citation No:=2024:PHHC:049005

4. Once the suit has been filed in a District where the appellant-

defendant was posted, no grievance can be raised by him qua the

jurisdiction of the Court which decided the suit filed by the appellant-

defendant. Nothing has been shown to this Court to oust the jurisdiction of

the Court at Ferozepur. In the absence of any perversity shown to this

Court, no interference is called for by this Court in the present regular

second appeal.

5. No other argument was raised.

6. Keeping in view the above, no ground is made out for any

interference by this Court in the present appeal.

7. Dismissed.

April 10, 2024                   (HARSIMRAN SINGH SETHI)
harsha                                  JUDGE


            Whether speaking/reasoned : Yes/No
            Whether reportable       : Yes/No




                                      2 of 2