S.S. BHATIA Vs. JALANDHAR IMPROVEMENT TRUST

JUDGEMENT

(1.) For convenience, parties herein are being addressed as per their status in the original suit.

(2.) This is the plaintiffs' second appeal against the judgment and decree dtd. 2/6/1989 passed by the learned Additional District Judge, Jalandhar; whereby, he reversed the judgment and decree dtd. 29/9/1986 passed by the learned Sub Judge Ist Class, Jalandhar and dismissed the suit of the plaintiffs.

(3.) Briefly, the plaintiffs, who are the practicing lawyers in District Courts, Jalandhar, filed a suit for permanent injunction for restraining the defendant (Jalandhar Improvement Trust) from making alteration in its 55 Acres' Scheme by transferring/alienating, in any manner, whole or any part of the said land or the said scheme, except to demarcate the chambers allotted to the plaintiffs, who had paid the consideration in advance.