GURDEV Vs. JAGTAR SINGH

JUDGEMENT

(1.) THIS regular second appeal has been filed by the plaintiff challenging the judgments and decrees of the courts below, whereby suit for declaration filed by him was dismissed by the trial court and the appeal filed by him was dismissed by the learned Additional District Judge.

(2.) PLAINTIFF filed a suit for declaration for getting judgment and decree dated 5,10.1990 passed by the civil court declared as illegal and void and not binding on the rights of the plaintiff. The suit was contested by the defendants, alleging therein that the plaintiff had suffered the said decree in favour of defendants voluntarily and that plaintiff was bound by the said consent decree dated 5.10.1990 and that the same was perfectly valid and legal. After hearing both sides, learned trial court dismissed the suit of the plaintiff. Appeal filed by the plaintiff was also dismissed by the learned Addl. District Judge. Now he has filed this second appeal in this Court.