Punjab-Haryana High Court
Harash Vardhan vs Union Of India (Uoi) on 23 February, 2006
Equivalent citations: (2006)143PLR867
Author: Viney Mittal
Bench: Viney Mittal
JUDGMENT Viney Mittal, J.
1. For the reasons stated in the application the delay in filing the present appeal is condoned.
2. The plaintiff has lost concurrently before the two Courts below in a suit for mandatory injunction. It was claimed by him that he was using the passage in question for ingress/outgress of his house from times immemorial and a big junction box had been installed by the defendant which had resulted in obstruction in the aforesaid passage He claimed that the defendants should remove the aforesaid junction box.
3. The defendant remained ex-parte and did not file any written statement. However, both the Courts below on the evidence produced by the plaintiff himself have held that mere installation of the junction box which was only 6ft x 2ft, no such obstruction was caused as would create a problem for the plaintiff, it was also noticed that, junction box in question was for general good of the public, and therefore, the plaintiff could not be heard to make any grievance.
4. Sh. R.S. Athwal, the learned Counsel appearing for the appellant has very vehemently argued that the judgments of the Courts below are totally wrong and unsustainable inasmuch as the defendant had not even appeared and filed the written statement to contest the claim of the plaintiff. It has also been argued by the learned Counsel that the junction box in question was really obstructed the passage in question.
5. Having given my thoughtful consideration to the contentions of the learned Counsel, I do not find any merit in the same. It is well settled that the plaintiff has to prove his own case and would have to stand on his own legs. Merely because the defendant remained ex-parte and not filed any written statement, the claim of the plaintiff could not be decreed straightaway. Both the Courts below have found that the junction box in question was no obstruction for the user of the passage by the plaintiff.
6. Nothing has been shown that the findings recorded by both the Courts below suffer from any infirmity or are contrary to record. No question of law, much less any substantial question of law, arises in the present appeal.
Dismissed.