MEHTAB S.GILL, J. - (1.) Learned counsel for the applicant-appellant has argued that appellant is a duly elected member of the Gram Pancyayat Bhora,Tehsil and District Nawanshahar. Respondent No.1 is the Sarpanch. Respondents No.2 and 3 are the Panches. On 8.8.1999, there was a meeting of the panchayat of village Bhora. Respondents were present at the meeting. Balbir Singh, Harbans Singh and Ram Lubhaya witnessed the proceedings of the panchayat. In the meeting on 8.8.1999 the signatures of appellant were forged and a resolution was passed by the respondents. Appellant filed a civil suit, which was contested by the respondents, that the resolution dated 8.8.1999 was fabricated. It was averred in the civil suit that the said resolution was forged to implicate the appellant in a false case.
(2.) We have heard the learned counsel for the applicant-appellant and perused the impugned judgment.
(3.) Applicant-appellant in her cross-examination has conceded that she did not know as to how many resolutions were passed by the gram panchayat, during her tenure as a member panchayat. She further deposed that the resolutions dated 18.8.98, 3.9.98, 6.9.98, 1.12.98, 3.12.98, 18.12.98, 3.1.99 and 23.1.99 did not bear her signatures. She stated that she did not know whether any general or other meeting of the gram panchayat was convened for passing of resolutions. Trial Court has rightly held that as per admission of the applicant-appellant, it is clear that she does not know anything about the passing of the resolution.;