MUNICIPAL COUNCIL Vs. JITENDRA KUMAR

JUDGEMENT

(1.) The present Second Appeal under Sec. 100 of the Code of Civil Procedure has been filed by the appellant -defendant in a suit for permanent injunction in respect of a plot of land admeasuring 43ft.x50ft. situated at Ward No. 18, Balotra, against the judgment and decree dated 23.04.2015 passed by the District Judge, Balotra in Civil Appeal Decree No. 77/2014 "Municipal Council, Balotra Vs. Jitendra Kumar" by which, the learned Appellate Court had dismissed the appeal of the defendant and affirmed the judgment and decree dated 12.09.2013 passed by the learned Civil Judge (Junior Division), Balotra in Civil Original Suit No. 12/2011 "Jitendra Kumar Vs. Municipal Council, Balotra".

(2.) The relevant portion of the findings of the learned Trial Court of the Civil Judge (Junior Division), Balotra in the impugned judgment dated 12.09.2013 is quoted herein below for ready reference: -

(3.) The relevant portion of the findings of the learned First Appellate Court of the District Judge, Balotra (Rajasthan) in the impugned judgment dated 23.04.2015 is quoted herein below for ready reference: -