S KHUSHWANT SINGH Vs. NEW DELHI MUNICIPAL COMMITTEE

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree passed by the learned lower appellate Court dated 29-5-1972.

(2.) The learned trial court had partly decreed the suit and partly dismissed the suit of the plaintiff appellants. Learned lower appellate Court accepted the appeal of the respondent Committee and' dismissed the appeal of the plaintiff-appellants and thereby dismissed the suit of the plaintiffs.

(3.) The suit of the plaintiff-appellants has been dismissed on the ground that it was barred under the provisions of Section 86 of the Punjab Municipal Act (Punjab Act No. Ill of 1911), hereinafter called "the Act".