MUNICIPALITY RAMPURA PHUL Vs. HARDEV SINGH ALIAS BHOLA

JUDGEMENT

(1.) By this common judgement, I propose to dispose of Regular Second Appeals Nos. 2124 to 2138 of 1990, because similar points of law and fact are involved in all these appeals.

(2.) These appeals are directed against the judgements and decrees dated 28-7-1990 passed by the Additional District Judge, Bhatinda, by which the appeals filed by the Municipality, Rampura Phul, defendant-appellant, were dismissed and the judgements and decrees dated 2-12-1989 passed by the trial Court (decreeing the suits of the plaintiffs-respondents) were upheld.

(3.) Briefly stated the facts of the case are as follows :-