JAI BHAGWAN Vs. SMT. BABLI AND ORS.

JUDGEMENT

(1.) THIS regular second appeal is directed against the judgment and decree dated 14.3.2009 passed by the learned Courts below vide which suit filed by the plaintiff/appellant for declaration and permanent injunction to challenge the appointment of defendant No. 1 as nominee by Sh. Krishnanandji, has been dismissed.

(2.) THE dispute is that earlier Sh. Krishnanandji had appointed plaintiff/appellant as nominee, however, subsequently the nomination was changed, and Smt. Babli w/o Sh. Susheel Kumar was made as nominee by making a request application in the Post Office.

(3.) THE learned Courts below on appreciation of evidence have recorded a concurrent finding of fact that the nomination of defendant No. 1 was in order.