LUDHIANA IMPROVEMENT TRUST Vs. TEJASSAVI CHANDER SHARMA

JUDGEMENT

(1.) Defendant-Appellant is in the regular second appeal against the concurrent findings of fact arrived at by the Courts below.

(2.) In the considered opinion of this Court, following substantial questions of law arise for determination:-

(3.) It is further pleaded that the State Government vide different communications cleared 15 allotments made by the then Chairman and since the plaintiff was always ready and willing to pay the installments. Therefore, his payment should have been accepted. Plaintiff in short alleged that the defendants are threatening to cancel the allotment of the flat. Hence, he filed a suit for permanent injunction.