BALVIR Vs. DELHI JAL BOARD

JUDGEMENT

(1.) This Regular Second Appeal is preferred by the appellants against the judgment dated 11.04.2018 passed by the learned Additional District Judge-04/South-West District, Dwarka Courts, New Delhi/ (hereinafter as the 'First Appellate Court') in RCA No.121/2017 which upheld the order dated 18.04.2017 passed by the learned Senior Civil Judge, Dwarka Courts (hereinafter as 'learned Trial Court) in CS No.26956/2016.

(2.) The brief facts which led to the filing of this second appeal are:-

(3.) The learned Trial Court dismissed the suit on following grounds:-