JUGAL KISHORE Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) PLAINTIFFS Jugal Kishore and Varsha Rani filed a suit for permanent injunction which was decreed by the Civil Judge (Jr.Divn.) Amritsar vide judgment and decree dated 17.1.2003. In appeal, the said judgment and decree were set aside by the Additional District Judge (Adhoc), Fast Track Court, Amritsar vide judgment and decree dated 8.2.2008. Hence, the present appeal by the plaintiffs.

(2.) BRIEF facts of the case, as noticed by the lower appellate Court in para Nos. 2 and 3 of its judgment, are as under :-

(3.) AFTER hearing learned counsel for the parties, I am of the opinion that the present appeal deserves to be dismissed.