Punjab-Haryana High Court
State Of Haryana And Others vs Gian Chand on 20 May, 2009
Author: A.N. Jindal
Bench: A.N. Jindal
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.R. No. 3679 of 2003
Date of decision : May 20, 2009
State of Haryana and others
Petitioners
Versus
Gian Chand
Respondent
CORAM : HON'BLE MR. JUSTICE A.N. JINDAL
Present: Mr. Anjum Ahmed, Addl. A.G. Haryana
Mr. O.P. Gupta, Advocate
for the respondent
A.N. JINDAL, J. (ORAL)
Learned counsel for the respondent has stated that the decree appears to have been satisfied as the interest amount has been paid to claimant.
There are no grounds to interfere in the impugned judgment as the same appears to have been passed on appreciation of the evidence in the right perspective.
Hence dismissed.
(A.N.JINDAL) 20.05.2009 JUDGE reena