Paramjeet Singh, J. - (1.) THIS regular second appeal preferred by plaintiff is directed against the judgment and decree dated 25.09.2004 passed by learned Civil Judge (Sr. Divn.), Nawanshahar whereby suit for declaration with consequential relief of permanent injunction filed by appellant -plaintiff has been dismissed and against the judgment and decree dated 15.03.2011 passed by learned Additional District Judge, Saheed Bhagat Singh Nagar whereby appeal preferred by the appellant -plaintiff has also been dismissed.
(2.) FOR convenience sake, reference to parties is being made as per their status in civil suit. It is the case of the plaintiff that demand notice dated 28.02.1990 served upon the plaintiff on the basis of best judgment of the defendant against the plaintiff and assessment order/resolution dated 28.02.1990 are illegal, mala fide, arbitrary and punitive and are liable to be set aside with consequential relief of permanent injunction restraining the defendant from making alleged recovery under the alleged demand notice dated 28.02.1990. However, on the other hand, the defendant has denied these averments and pleaded that during super -session, the powers of chairman have been exercised by the administrator and that best judgment assessment is legal, valid and speaking and has been made after following the principles of natural justice and procedure given in the law.
(3.) I have heard learned counsel for the parties and perused the record.;