LAXMAN SINGH Vs. RAM KUMAR SHARMA

JUDGEMENT

(1.) This is a second appeal preferred against the judgment dated 06.10.2020, passed by the District and Sessions Judge, Shahdara District Court, Karkardooma, Delhi (in short 'First Appellate Court'). The First Appellate Court via the impugned judgment has dismissed the appeal of the appellant herein and thereby confirmed the judgment of the trial court dated 20.02.2018.

(2.) The backdrop, in which the instant appeal has been filed, is broadly noticed hereafter.

(3.) The respondents/plaintiffs further claim that they terminated the appellant's /defendant's tenancy via a notice dated 16.02.2013. The respondents/plaintiffs also aver that they received a response to the said notice from the appellant/defendant. According to them, the response, which was dated 25.02.2013 set up a false claim.