GIRDHARI LAL Vs. MUNICIPAL COMMITTEE

JUDGEMENT

(1.) This Regular Second Appeal is directed against the judgment and decree passed by the learned first appellate court dated 20th May, 1982, vide which the Court accepted the appeal preferred by the Municipal Committee, Lohharu, against the judgment and decree of the learned trial court dated 11.3.1981. The challenge to the judgment and decree of the learned first appellate Court is based by the learned counsel for the appellants mainly on two grounds:-

(2.) Based on these two submission, the learned counsel appearing for the appellants, contends that the judgment of the learned first appellate court, thus, is perverse and not in accordance with the settled principle of law which itself amount to substantial question of law.

(3.) In order to examine the merits or otherwise of these contentions, it may be appropriate to refer to necessary facts, giving rise to this Regular Second Appeal.