S.K.JAIN, J. - (1.) CIVIL Suit No. 594 of 1987 instituted on 22. 8. 1987 by registered partnership firm M/s. Paras Rice Mill against the State of Haryana through Collector Kurukshctra and three others for recovery of Rs. 24959-60 paise was decreed by Additional Senior Sub Judge Kurukshetra vide his judgment and decree of November 16, 1990.
(2.) CIVIL Appeal No. 18/13 of 1991 instituted on 19. 12. 1990 on behalf of State of Haryana and others against the above said judgment and decree was dismissed by Additional District Judge, Kurukshetra vide his judgment and decree dated 13. 5. 1991, It is the said judgment and decree of the lower appellate Court which has been challenged on behalf of the State and which requires my examination of its sustainability.
(3.) I have seen the pleadings of the parties, the evidence adduced in the case and have heard the learned counsel for the parties.;