Punjab-Haryana High Court
Rajinder Singh vs Prem Singh And Others on 9 December, 2013
Author: Jaswant Singh
Bench: Jaswant Singh
RSA 1865/2010(O&M) 1 110
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
RSA No.1865/2010(O&M)
Date of decision:09.12.2013
Rajinder Singh
.............Appellant.
v.
Prem Singh and others
.............Respondents
CORAM: HON'BLE MR.JUSTICE JASWANT SINGH
Present:- Mr.RS Malik,Advocate for the appellants
Jaswant Singh,J.(Oral)
One of the legal representatives i.e. Rajinder Singh son of plaintiff-Mohar Singh has filed the present second appeal against the concurrent judgments passed by both the Courts below whereby suit of the plaintiff-Mohar Singh for permanent injunction seeking to restrain the defendants from raising any construction in plot/suit property to the extent of his 1/8th share was dismissed by the learned Civil Judge (Jr.Div.)Sonepat vide judgment and decree dated 31.10.2008 and the findings thereof affirmed by the learned Additional District Judge, Sonepat vide judgment and decree dated 25.9.2009. Alongwith the appeal an application for condonation of delay of 27 days has also been Joshi Rajinder Prashad 2013.12.09 17:08 I attest to the accuracy of this Order.
High Court, Chandigarh.
RSA 1865/2010(O&M) 2 110filed.
Appeal now stands listed on 8.4.2014.
The aforesaid appellant has now filed CM No.13256- C/2013 praying for preponing the date of hearing of the appeal and also prays to permit him to withdraw the present appeal in view of a compromise effected between the parties. The said application is supported by an affidavit of the appellant Rajinder Singh.
In view of the contents of the application, the same is allowed. The date of hearing of the main appeal is preponed with the consent of the learned counsel for the appellant and taken up for hearing today itself and RSA No.1865/2010 is permitted to be dismissed as withdrawn.
09.12.2013 (Jaswant Singh)
joshi Judge
Joshi Rajinder Prashad
2013.12.09 17:08
I attest to the accuracy of this
Order.
High Court, Chandigarh.