DAULAT SINGH Vs. MORADABAD DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Heard Shri Arvind Kumar holding brief of Shri Rahul Chaudhary, learned Counsel for the appellant and perused the record. By means of the present appeal, the appellant has challenged the judgment and decree dated 4.3.2014 passed by Additional District Judge, Court No. 14, Moradabad in Civil Appeal No. 32 of 2003 as well as judgment and decree dated 31.1.2013 passed by Civil Judge (Junior Division), Moradabad in Original Suit No. 160 of 2009.

(2.) Facts in brief of the present case are that in respect of land recorded as Gata No. 229 Rakbai 0.190 hectare situated in Gram Harthala, Moradabad (hereinafter referred to as land in dispute), plaintiff/appellant filed a suit registered Original Suit No. 160 of 2009 for permanent injunction, dismissed by order dated 31.1.2013 passed by Civil Judge, Junior Division, Moradabad.

(3.) Aggrieved by the said order, the plaintiff/appellant preferred a Civil Appeal No. 32 of 2013, dismissed by order dated 4.3.2014 passed by Additional District Judge, Court No. 14, Moradabad.