Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 1088 OF 2006
MANOHAR SINGH ..... APPELLANT
VERSUS
JAGDEV SINGH & ANR. ..... RESPONDENT
O R D E R
Even though the grievance made by the counsel
for the appellant against the judgment of the High
Court is not entirely without substance, in the facts
and circumstances of the case, we are not inclined to
interfere in this matter.
This appeal is, accordingly, dismissed.
........................J
[AFTAB ALAM]
........................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
SEPTEMBER 15, 2010.