STATE OF PUNJAB AND ANR. Vs. TARSEM KUMAR

JUDGEMENT

(1.) PLAINTIFF Tarsem Kumar filed a suit for declaration, which was partly decreed by the Civil Judge (Sr.Divn.), Patiala vide judgment and decree dated 25.7.1996. In appeal, the said judgment and decree were upheld by the Additional District Judge, Patiala vide judgment and decree dated 26.7.1997. Hence, the present appeal by the defendants.

(2.) BRIEF facts of the case, as noticed by the lower appellate Court in para No. 1 of its judgment, are as under:

(3.) WHETHER the suit is premature? OPP