NAGAR COUNCIL SUNAM Vs. AMARJIT SINGH AND ANR

JUDGEMENT

(1.) Defendant No. 1 Nagar Council, Sunam has filed instant second appeal after having remained unsuccessful in both the courts below.

(2.) Suit was filed by respondent No. 1 against appellant and respondent No. 2 Punjab Sewerage Board. Defendant -respondent No. 2 has filed short reply by affidavit in the instant second appeal asserting that it has no concern with the controversy involved in the instant second appeal.

(3.) Plaintiff-respondent No. 1 sought permanent injunction regarding suit property measuring 602 square yard comprised of two parts separated by a rasta in between. The suit was decreed by learned Additional Civil Judge (Senior Division), Sunam vide judgment and decree dated 17.7.2006. First appeal preferred by defendant No. 1 has been dismissed by learned District Judge, Sangrur vide judgment and decree dated 11.6.2008. Feeling aggrieved, defendant No. 1 has filed the instant second appeal.