KULWANT SINGH Vs. MUNICIPAL COMMITTEE

JUDGEMENT

(1.) Unsuccessful, appellants-plaintiff after losing in two courts, have approached this Court by way of this Regular Second Appeal, challenging the judgment and decree dated 24.07.2018 of the appellate court, affirming the judgment and decree of the trial court dated 31.05.2016, whereby their suit for mandatory injunction, was dismissed.

(2.) The trial court, after holding trial, negating the claim of the appellants-plaintiff dismissed their suit vide judgment and decree dated 31.05.2016.

(3.) Having given thoughtful consideration to the submissions made by learned counsel for the appellants, this Court finds instant appeal completely devoid of any merit for the reasons to follow:-