Punjab-Haryana High Court
Chetan Dev vs Chet Ram on 29 August, 2022
Author: Manjari Nehru Kaul
Bench: Manjari Nehru Kaul
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
1. RSA No.2098 of 2019 (O&M)
Chetan Dev
... Appellant
Versus
Chet Ram
... Respondent
2. RSA No.2630 of 2019 (O&M)
Chetan Dev
... Appellant
Versus
Chet Ram
... Respondent
Date of decision: 29th August, 2022
CORAM: HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present: Mr. Himanshu Chhabra, Advocate for the appellant.
MANJARI NEHRU KAUL, J.
Both the above detailed Regular Second Appeals have been preferred by the unsuccessful defendant against the concurrent findings of both the Courts below whereby suit of the respondent/plaintiff seeking decree of recovery of ` 8,500/- was decreed with costs by the learned Trial Court vide judgment and decree dated 01.09.2015 and which findings were affirmed by the learned Lower Appellate Court vide its judgment and decree dated 30.11.2018.
At the outset, a pointed query was put to the learned counsel as to how both the instant appeals were maintainable since the 1 of 2 ::: Downloaded on - 01-09-2022 08:30:21 ::: RSA Nos.2098 & 2630 of 2022 (O&M) 2 amount in question was less than ` 10,000/- i.e. ` 8,500/-. A further query was also put to him as to what was the substantial question of law involved in these appeals.
Learned counsel has miserably failed to satisfy this Court qua the involvement of any substantial question of law. Even otherwise, the trial Court after appreciating the relevant material on record and the evidence led, has rightly decreed the suit of the respondent/plaintiff in accordance with law. Consequently, both the instant appeals being devoid of any merit, stand dismissed in limine.
(MANJARI NEHRU KAUL)
JUDGE
August 29, 2022
rps
Whether speaking/reasoned Yes/No
Whether reportable Yes/No
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