L.N. Mittal, J. - (1.) CM No.1507 -C of 2010.
(2.) FOR reasons mentioned in the application which is accompanied by affidavit, delay of 60 days in filing the appeal is condoned. Main Appeal. Plaintiff -Banarsi Dass, having lost in both the Courts below, has filed the instant second appeal.
(3.) APPELLANT -plaintiff filed suit against defendant -respondent -Municipal Council, Ambala Sadar for mandatory injunction directing the defendant to return khokha rehri of the plaintiff alleging that the defendant's officials in the year 1991 illegally and forcibly took away the khokha rehri of the plaintiff during the pendency of his previous suit for permanent injunction. The defendant failed to return the same despite demands.;