LAHORI MAL AND SONS Vs. UNION OF INDIA

JUDGEMENT

(1.) The plaintiff No. 1 firm is an advertising agent and has filed this suit for perpetual injunction to restrain the defendants from demolishing or in any manner defacing or damaging the advertisements/hoardings put up by the plaintiff firm. Plaintiff No. 2 is partner of the firm. The case of the plaintiffs is that they had entered into contracts with the Northern Railway for display of the hoardings/advertisements at the sites belonging to the Railways.

(2.) The particulars of the contracts as given in para 6 of the plaint as per information furnished thereafter are :- <FRM>JUDGEMENT_268_DLT62_1996Html1.htm</FRM>

(3.) The case of the plaintiff is that the contracts are in operation and the plaintiffs have paid the rentals for the said sites.