BHIM SINGH Vs. HARYANA STATE

JUDGEMENT

(1.) PLAINTIFF -Bhim Singh had filed a suit for declaration. Civil Judge (Junior Division), Gurgaon, vide judgment and decree dated 5.5.2007 dismissed the suit of the plaintiff being time barred. Aggrieved by the same, plaintiff preferred an appeal and the same was dismissed by Additional District Judge, Gurgaon vide judgment and decree dated 27.8.2007. Hence, the present appeal.

(2.) THE facts of the case as noticed by the learned Additional District Judge, in paras 2 and 3 of its judgment read as under :-

(3.) AFTER hearing learned counsel for the appellant, I am of the opinion that no ground for interference by this Court is made out.