TARLOK SINGH Vs. KOTAK MAHINDRA BANK LTD.

JUDGEMENT

(1.) I have heard learned counsel for the appellant.

(2.) This appeal is directed against the Judgment and Decree dtd. 5/1/2019 passed by Ld. Additional District Judge, Patiala in CA/0000042/2016, by which he has upheld and affirmed the Judgment and Decree dtd. 4/12/2015 passed by the Civil Judge (Jr. Division), Patiala in (CS/0009938/2013) whereby the suit for permanent injunction, rendition of accounts and mandatory injunction filed by the plaintiff-appellant was dismissed.

(3.) Brief facts of the case as put up by the plaintiff-appellant stands enumerated as under:-