AR. Lakshmanan, J. - (1.) Leave granted.
(2.) The above appeal is directed against the final judgment/order dated 18.2.2005 passed by the High Court of Punjab & Haryana at Chandigarh in R.S.A. No. 704 of 2005. The unsuccessful plaintiff is the appellant in this appeal. The respondent is the Municipal Council, SAS Nagar, Mohali.
(3.) We have perused pleadings and the judgments of all the three courts and heard the arguments of Mr. Arun Jaitley, learned Senior Counsel for the appellant and Mr. A.P. Bhandari, learned Counsel for the respondent.;