Rulia Singh vs Gurdev Singh And Others
2023 Latest Caselaw 22195 P&H

Punjab-Haryana High Court

Rulia Singh vs Gurdev Singh And Others on 18 December, 2023

                                                                  Neutral Citation No. : 2023:PHHC:162320


                               IN THE HIGH COURT OF PUNJAB AND HARYANA
                                            AT CHANDIGARH
                      129
                                                                            RSA-928-2020 (O&M)
                                                                            Decided on : 18.12.2023

                      Rulia Singh                                                     . . . Appellant(s)
                                                             Versus
                      Gurdev Singh and others                                       . . . Respondent(s)

                      CORAM: HON'BLE MR. JUSTICE SANJAY VASHISTH

                      PRESENT: Mr. Hardip Singh, Advocate and
                               Mr. Amit Bansal, Advocate,
                               for the appellant(s).
                                                     ****

                      SANJAY VASHISTH, J. (Oral)

1. Present Regular Second Appeal (RSA) has been filed by the plaintiff (appellant herein) against the concurrent finding of dismissal of suit filed by him.

2. Decree prayed, was in fact, for the grant of permanent injunction restraining the defendants from using the latrine, bathroom and drin (Kachi Khui) as shown by red colour in the site plan attached with the plaint, constructed adjoining the northern side wall of the house of the plaintiff situated at Village Mamdot Uttar, Tehsil and District Ferozepur.

3. Counsel for the appellant submits that the present appeal against the impugned judgment(s) and decree, passed by learned Courts below, is pending before this Court since January 2020. He further submits that after filing of the present appeal, appellant never contacted his office, and thus, he is not in a position to address arguments in the present appeal.

4. Dismissed for non-prosecution.

(SANJAY VASHISTH) JUDGE December 18, 2023 J.Ram

Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No