Valmiki J. Mehta, J. - (1.) Trial Court record has been received. I have heard learned counsel for the appellant and have also perused the record.
(2.) Challenge by means of this Regular First Appeal (RFA) filed under Sec. 96 Code of Civil Procedure, 1908 (CPC) is to the impugned judgment of the Trial Court dated 28th May, 2011 dismissing the suit against defendant No.3.
(3.) By this appeal, it is pleaded that the suit filed by the appellant/plaintiff for recovery of Rs.5,00,000/ - with interest be also decreed against defendant No.3.;