BALBIR SINGH Vs. NAGAR PANCHAYAT BARKOT

JUDGEMENT

(1.) HEARD Sri V.K. Bisht, Sr. Advocate, assisted by Mrs. Seema Sirohi, counsel for the appellant and Sri Sandeep Tandon, counsel for the respondent.

(2.) BY the present Second Appeal filed under Section 100 of the Code of Civil Procedure, appellant has prayed for setting aside the judgment and decree dated 24.4.2003 passed by the District Judge, Uttarkashi in Appeal No. 08 of 1999 arising out of the judgment and decree dated 2.6.1999 passed by the Civil Judge (Junior Division) in Civil Suit No. 35 of 1998 Balbir Singh Vs. Nagar Panchayat through its President and others.

(3.) BRIEFLY stated, a suit was filed by the plaintiff/appellant being Civil Suit No. 35 of 1998 Balbir Singh Vs. Nagar Panchayat through its President and others praying to the following effect : ...[VERNACULAR TEXT OMITTED]...