SMT. SHANTI DEVI Vs. SH. MANGE RAM GUPTA

JUDGEMENT

(1.) THIS case is on the Regular Board of this Court since 3.1.2011 and today it is effective item No. 8 on the Regular Board. It is 3:30 pm. No one appears for the parties. I have therefore gone through the record and am proceeding to dispose of the matter.

(2.) THE challenge by means of this Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 is to the impugned judgment and decree dated 9.2.2001 whereby the suit of the Appellant/plaintiff for recovery of Rs. 1,05,000/ - was dismissed. The recovery claimed was towards arrears of rent, water and electricity charges.

(3.) I do not find any illegality and perversity in the impugned judgment and decree which calls for interference by this Court in appeal. Merely because two views are possible, this Court is not entitled to interfere unless the view taken by the Trial Court is perverse. There is no perversity in the impugned judgment and decree. The appeal is therefore without merits and the same is dismissed leaving the parties to bear their own costs. The Trial Court Record be sent back.