S S PATHANIA (MAJOR) Vs. N L SRIVASTAVA (EX-BRIG )

JUDGEMENT

(1.) PLAINTIFF has filed this suit against the defendants for recovery of Rs - 2.00 lacs as damages. After receiving pleadings from the parties, following issues have been framed in this case.

(2.) THE defendants have filed application, CMP No: 150 of 1988, praying therein that issues 1, 2 and 3 be treated as preliminary.

(3.) I have heard the learned counsel for parties in regard to issues No; 1 and 2. Let us take issue No. 2 first.