(1.) This Appeal assails the Order of the learned Single Judge passed in Suit No.29/1972 on 24.4.1980 which decreed the Suit for Declaration and Injunction. The Original Plaint contained the following Prayers:-
(2.) After the completion of pleadings, initially the following Issues were framed on 9.5.1972:-
(3.) It appears that the Written Statement was permitted to be amended and consequently an additional Issue was struck namely:-