Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1143 OF 2004
TEJ SINGH ..... APPELLANT
VERSUS
PRABHU NARAYAN SHARMA ..... RESPONDENT
O R D E R
The findings arrived at by the trial court as
well as the High court are against the appellant.
After hearing the learned counsel for the
parties at length, we are of the opinion that no
interference is called for in the matter.
..................J
[HARJIT SINGH BEDI]
..................J
[J.M. PANCHAL]
NEW DELHI
NOVEMBER 25, 2009.