Rajesh Tandon, J. - (1.)HEARD Sri A Rab counsel for the revisionist and Sri Rakesh Thapliyal counsel for the respondent No. 2.
(2.)PRESENT appeal has been preferred against the judgment and decree dated 22nd February 2007 passed by the Additional District Judge, Dehradun.
Briefly stated the suit was filed by the plaintiff for declaration that he continued to be the co -owner of the premises No. 43/2 situated at Vikas Nagar, Dehradun and he is entitled to get water connection in his premises. The plaintiff has also given his pedigree and according to his pedigree he claimed to be one of the co -owner of the property in question.

(3.)THE trial court has framed the following issues:
1. Whether the plaintiffs are entitled to get water connection in the premies No. 43/2, Vikas Nagar, Dehradun as owner of the property ?

2. Whether the order of refusal by the defendant is illegal and void?

3. To what relief, if any, are the plaintiffs entitled ?

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