RAMAN MUNICIPALITY Vs. BHURA SINGH AND ANOTHER

JUDGEMENT

(1.) CM No.10962-C of 2013

(2.) Appellant-defendant has assailed the judgment and decree dated 31.10.1985 passed by learned Additional Senior Sub Judge, Bathinda in a suit for permanent injunction whereby suit of the respondent-plaintiff was decreed and the judgment and decree dated 12.05.1986 passed by learned Additional District Judge, Bathinda, whereby the appeal preferred by the appellant-defendant has been dismissed.

(3.) For convenience sake, hereinafter parties will be referred to as appeared in the trial court i.e. appellant as defendant and respondent as plaintiff.