SATNAM SINGH Vs. MANMOHAN KUMAR

JUDGEMENT

(1.) The present appeal directs challenge against concurrent findings of fact whereby counter claim preferred by the defendantsrespondents in a suit for permanent injunction filed by the appellant and his co-plaintiff-Narinder Singh (proforma respondent No. 4) was allowed by the trial court vide judgment and decree dtd. 4/5/2016 and appeals preferred by the appellant were dismissed by the Additional District Judge, Gurdaspur on 23/7/2018.

(2.) On January 09, 2019, order passed by this Court, reads as follows:-

(3.) Counsel for the appellant has expressed his inability to place on record the documents in terms of the aforesaid order and would further state that the appeal may be heard on available materials.