LAYAK RAM Vs. DHARAMWATI

JUDGEMENT

(1.) VIDE this judgment, RSA Nos. 3469 and 3470 of 2002 would be disposed of as these have arisen out of same civil suit.

(2.) PLAINTIFF Layak Ram filed a suit for declaration with consequential relief of perpetual injunction, which was decreed by the Civil Judge (Sr. Divn.), Gurgaon vide judgment and decree dated 21.2.2000. Aggrieved by the same defendants Nos. 1 to 4 filed Civil Appeal No. 30 of 23.3.2000 and defendant Nos. 5 and 6 filed Civil Appeal No. 41 of 28.3.2001. Both the said appeals were allowed by the Additional District Judge, Gurgaon vide judgment and decree dated 16.4.2002 and the suit of the plaintiff was dismissed with costs. Hence, the present appeals by the plaintiff.

(3.) LEARNED counsel for the appellant has submitted that the following substantial questions of law arise in this case : -