KAMAL AGGARWAL Vs. AMIR CHAND
LAWS(P&H)-2010-1-545
HIGH COURT OF PUNJAB AND HARYANA
Decided on January 20,2010

Kamal Aggarwal Appellant
VERSUS
AMIR CHAND Respondents

JUDGEMENT

- (1.)Defendant is in second appeal in a suit for damages filed by the plaintiff for recovery of Rs. 20,000/- which was dismissed by learned trial Court vide its judgment and decree dated 12.5.2007.
(2.)The plaintiff filed first appeal under Section 96 of the Code of Civil Procedure, 1908 (for short, C.P.C.), which was allowed by learned District Judge, Jalandhar, vide his judgment and decree dated 17.4.2008 awarding Rs. 20,000/- as damages along with interest @ 6% per annum to the plaintiff from the date of filing of the suit till the date of decree and further from the date of decree till realization with the same rate of interset.
(3.)The defendant has filed the present appeal and the value for the purpose of jurisdiction has been assessed at Rs. 20,000/- on which court fee of Rs. 860/- has been affixed.


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