ABHA KAK Vs. BEC FERTILISERS CO LTD

JUDGEMENT

(1.) This is landlord's second appeal under Section 100 of C.P.C. against the judgment and decree dated passed by the 6th Additional District Judge, Bilaspur in Civil Appeal No. 9-A/1996. Facts, in brief, necessary for disposal of this appeal are as under:

(2.) This Court, vide order dated 26.6.2013, admitted the appeal on the following substantial question of law:

(3.) I have heard learned counsel for the appellant and perused the record of both the Courts below including judgment and decree impugned.