KRISHNA KUMAR Vs. DURGA PRASAD

JUDGEMENT

(1.) Heard the counsel for the parties.

(2.) This Miscellaneous Appeal is directed against the order, dated 7.7.2009, passed by the Civil Judge, V, Chapra, in Title Suit No. 603 of 2008, by which the injunction petition of the Plaintiff has been allowed confirming the interim order of injunction, dated 18.2.2009.

(3.) The Plaintiff filed a suit against the Respondent second set, i.e., the Railway, seeking a declaration that they are entitled to continue the contract for conducting and arranging the pay and use lavatory at Chapra Junction beyond the period from 25.11.2001 to 24.11.2006 as have paid excess amount till the adjustment of the excess amount already paid.