HAMID ALI Vs. NOOR AHMED

JUDGEMENT

(1.) THIS appeal has impugned the judgment and decree dated 09.02.2011 which had endorsed the finding of the trial judge dated 16.10.1996 whereby the suit filed by the plaintiff Sh. Noor Ahmed seeking possession and recovery of mesne profits of the suit property i.e. ground floor of property No. 1056, Phatak Ram Kishan Dass, Chitli Qabar, Delhi had been decreed.

(2.) CASE of the plaintiff was that he was running a factory in partnership with one Sunder Lal in the aforenoted premises. Defendant was an employee and a worker with the plaintiff. In 1978, defendant approached the plaintiff and requested for grant of permission to run a factory in the first room of the aforenoted premises on a monthly license fee of Rs. 300/-. This was exclusive of electricity charges. Thereafter, defendant created problems; in spite of notice dated 18.07.1988 terminating the license of the defendant asking him to vacate the suit property, he did not adhere to it. Present suit was filed.

(3.) ORAL and documentary evidence was led.