GURJIT KAUR Vs. JATINDER SINGH

JUDGEMENT

(1.) The captioned appeal is by the defendant challenging the eviction decree wherein the defendant is directed to vacate and handover vacant possession of the suit schedule property within three months from the date of the order.

(2.) For the sake of convenience, the parties are referred to as per their rank before the trial Court.

(3.) The facts leading to the case are as under: