PUNJAB TOURISM DEVELOPMENT CORPORATION LTD., THROUGH ITS MANAGING DIRECTOR, CHANDIGARH AND ANOTHER Vs. SH. VED PARKASH

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree of the learned Additional District Judge, Amritsar.

(2.) UNSUCCESSFUL defendants filed the appeal against the judgment of the learned trial Court whereby the suit of the plaintiff was decreed. A preliminary objection was taken as to the maintainability of the appeal on the ground that no resolution was passed by the Board of Directors of the Punjab Tourism Development Corporation Limited authorising the Managing Director by whom the appeal purports to have been filed to file the appeal. The preliminary objection prevailed and the appeal was dismissed and it was held that the appeal was not instituted by a duly authorised person.