JASPAL SINGH Vs. GURDAS SINGH WARAICH

JUDGEMENT

(1.) Allowed as prayed for. Delay of 12 days in refiling the appeal stands condoned.

(2.) Disposed of accordingly.

(3.) Challenge in the present appeal has been directed against concurrent findings recorded by the courts whereby suit filed by the plaintiff-appellant for declaration and consequential relief of permanent injunction was dismissed by the trial court vide judgment and decree dtd. 16/5/2012 and the plaintiff remained unsuccessful before the first appellate court.