KERALA TRANSPORT COMPANY Vs. SHAH MANILAL MULCHAND

JUDGEMENT

(1.) This appeal by special leave is directed against an order of the gujarat High court dated 26/09/1974.

(2.) A suit was filed by the respondents for possession of the suit premises against the appellant on the ground that the appellant was a licensee. The suit was contested by the appellant. On the pleadings of the parties as many as eight issues were framed by the trial court. Both the parties had led oral as well as documentary evidence in support of their case. The trial court decreed the suit. The appellant aggrieved against the judgment and decree of the trial court filed an appeal before the High court. The High court by the impugned order dismissed the appeal by one word "dismissed. "

(3.) Aggrieved against the aforesaid order of the High court, the appellant has come in appeal before this court.