Allahabad High Court
State Of U.P. & Others vs Kripal Singh ?& Others on 2 February, 2010
Bench: Prakash Chandra Verma, Ram Autar Singh
Court No. - 34 Case :- FIRST APPEAL No. - 530 of 2005 Petitioner :- State Of U.P. & Others Respondent :- Kripal Singh ?& Others Petitioner Counsel :- S.C. Respondent Counsel :- Y.D. Sinha,Y.D. Sharma Hon'ble Prakash Chandra Verma,J.
Hon'ble Ram Autar Singh,J.
The present First Appeal has been preferred by the appellant against the judgement and award dated 30.09.2003 passed by Additional District Judge (Court No.2), Bulandshahar in L.A.R. No.19 of 1988.
Heard learned counsel appearing on behalf of the parties.
Learned counsel for the appellant has vehemently argued various points in support of his contention and has submitted that the judgement and order passed by the Court below is illegal, perverse and against the law and the same cannot be sustained in law as the relevant material has not been considered by the Tribunal.
We have examined the judgement and order passed by the Court below in depth and have carefully perused the findings recorded by the Court below with which we are in full agreement. Learned counsel for the appellant has also failed to establish any illegality or infirmity in the judgement and order of the Court below.
The First Appeal is devoid of merits and is hereby dismissed. The judgement and award of the Court below is hereby confirmed. The interim order, if any, stands vacated.
Order Date :- 02.02.2010.
Rks.