Punjab-Haryana High Court
M/S Lal Chand Balwant Rai vs Union Of India And Others on 10 January, 2011
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
RSA No.978 of 1985
Date of decision:10.01.2011.
M/s Lal Chand Balwant Rai, Moga ...Appellant
Versus
Union of India and others ...Respondents
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR JAIN
Present: Mr. Manoj Kumar, Advocate,
for the appellant.
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RAKESH KUMAR JAIN, J. (ORAL)
The plaintiff is in second appeal against the judgment and decree of the Courts below by which his suit for recovery of `25,000/- has been dismissed.
In view of Section 102 of the Code of Civil Procedure, 1908, no second appeal is maintainable from any decree, when the subject matter of the original suit for recovery is not exceeding `25,000/-.
Dismissed.
January 10, 2011 (RAKESH KUMAR JAIN) vinod* JUDGE