AVTAR SINGH Vs. NAGAR COUNCIL, BARNALA

JUDGEMENT

(1.) FOR the reasons mentioned in the application, delay of 52 days in re-filing this appeal is condoned. Application stands disposed of.

(2.) CIVIL Misc. application is allowed subject to just exceptions. The appellant is permitted to make good the deficiency in court fee.

(3.) BOTH the courts below, on appreciation of evidence, have recorded a concurrent finding of fact that the appellant has failed to prove his title over the suit property and in fact the suit property is a street and, therefore, it cannot be said that the plaintiff/appellant was exclusive owner of the suit property.