VIDARBHA IRRIGATION DEVELOPMENT CORPORATION Vs. ARVIND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The appellant - Vidarbha Irrigation Development Corporation, through its officers, have preferred the present appeal, being aggrieved by the judgment and decree dtd. 20/2/2010, passed by the District Judge - I, Bhandara in Regular dtd. 8/3/2006 passed by Civil Judge Senior Division, Bhandara in Regular Civil Suit No.187/2001. The suit filed by respondent - plaintiff was decreed and the appeal came to be dismissed. The appellants shall be, hereinafter, referred to as the "defendants" and the respondent as the "plaintiff".

(3.) The plaintiff had filed a suit for declaration and permanent injunction contending that the order dtd. 17/11/2000 passed by the Executive Engineer, Gosekhurd Left Canal Division, Wahi is illegal. The injunction sought was that the defendants be restrained from recovery of the amount from the plaintiff.