NIRANJAN LAL Vs. MUNICIPAL COMMITTEE

JUDGEMENT

(1.) This regular second appeal is directed against the judgment and decree dated 3.8.1984, passed by the learned Courts below, vide which the suit for permanent injunction filed by the plaintiff/appellant, was dismissed.

(2.) The plaintiff/appellant brought a suit for permanent injunction restraining the defendant/respondents from making construction/encroachment and lining the sewerage in the plot in dispute situated near Yadav Workshop, G.T. Road, Bathinda.

(3.) The pleaded case of the plaintiff/appellant was, that the plaintiff is the owner in possession of plot in dispute measuring 27 feet x 120 feet. The plot was covered in the Town Planning Scheme of unbuilt area No. 2 Part I of Bathinda.