ENGINEER CONTINENTAL PVT LTD Vs. P F C

JUDGEMENT

(1.) This order shall dispose of the controversy as to whether the present appeal filed by Engineer Continental Private Limited is properly valued for the purpose of court fee and jurisdiction or not.

(2.) Some facts can be noticed in the following manner. Punjab Financial Corporation (hereinafter called the Corporation) and M/s Leisure Wear Exports Limited initially filed a Civil Suit No. 364 of 22.3.1996 for permanent injunction against M/s. Preet Cycle Private Limited. Shri Jai Chand, Madan Lal, Ved Parkash and Engineer continental Private Limited for mandatory injunction directing defendant No. 5 to stop using the portion of the property situated in Focal Point Ludhiana, fully mentioned in the Head Note of the plaint and to hand over the vacant possession to the Corporation.

(3.) The suit was contested hotly and by a lengthy and detailed judgment and decree dated 5.5.1998 the suit of the plaintiff was decreed and defendant No. 5 was directed to stop using the portion of the property in dispute and also to hand over the vacant physical possession to the Corporation within two months from the date of the decree. of the objections raised by the defendant - appellant before the trial Court was