ROSHAN Vs. NOOR JAHAN

JUDGEMENT

(1.) THIS is a regular second appeal under Section 100 CPC against the judgment dated 15.10.2011 passed by the learned Additional District Judge in R.C.A. No.55/2011 titled Roshan vs. Noor Jahan.

(2.) I have heard the learned counsel for the appellant on the formulation of substantial question of law. Before dealing with the submissions made by the learned counsel for the appellant, it would be worthwhile to give brief facts of the case.

(3.) THE defendant/appellant herein contested the suit and took the plea that she was a tenant in respect of the suit premises but there was a tripartite agreement between the present appellant, the respondent and the original landlords, namely, Monika Chhabra and Naresh Chhabra. It was alleged that the plaintiff/respondent had surrendered her tenancy rights in favour of the defendant/appellant for a total consideration of Rs.20 lacs. It was further stated that as defendant/appellnat was an illiterate lady, therefore, she did not know what documents were got signed by the plaintiff/respondent from her.