PROMILA MATHUR Vs. BHIM CHAND

JUDGEMENT

(1.) As the matter has been fully argued on behalf of the parties and with the consent of the parties, this appeal is being finally disposed of at the stage of admission itself.

(2.) This second appeal is directed against the Judgment of the learned Additional District Judge, Delhi. dated 14/3/2001 by which the first appeal filed by the appellants herein against the Judgment and decree dated 5/10/1984, passed by the learned trial Court in Suit No.249/75 has been dismissed.

(3.) Brief facts, leading to the present appeal, are that the predecessor-in-interest of the respondents herein had filed a suit for for possession in respect of the land measuring 2 Bighas 16 Biswas out of Khasra No. 22 which had been leased to the predeceasor-in-interest of the appellants for a fixed period of 20 years commencing from 3/11/1949 and ending on 2/11/1969 at yearly premium of Rs.1,000.00 with the stipulation that lease would be entitled to raise the pacca/kuchcha construction on the demised premises for residential or commercial purposes.