Full Judgment Text
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CASE NO.:
Appeal (civil) 7098 of 2001
PETITIONER:
GORDHAN SINGH
RESPONDENT:
RAMDULARI & ORS
DATE OF JUDGMENT: 24/01/2008
BENCH:
H.K. SEMA & LOKESHWAR SINGH PANTA
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO. 7098 OF 2001
Having heard learned senior counsel for the appellant at length, we see no reason to
interfere with the well-merited concurrent finding of facts recorded by the three courts.
The appeal, being devoid of merit, is, accordingly, dismissed.