CHARAN SINGH Vs. BHAGMAL

JUDGEMENT

(1.) THIS is a regular second appeal filed by the appellant against the order dated 11.11.2014 passed by the learned Additional District Judge in R.C.A. No.17/2012 upholding the judgment and decree passed by the learned Civil Judge on 16.5.2003.

(2.) I have heard the learned counsel for the appellant. The learned counsel has not been able to make out any substantial question of law involved in the matter. Before of the matter, it may be pertinent here to mention that the present appellant initiated a suit for possession and recovery of mesne profits against the respondent in respect of suit property bearing No.85, Dr. Ambedkar Basti, Opposite Khajurwali Gali, Shahdara, Delhi measuring 27 square yards alleging the respondent to be the licensee under the appellant/plaintiff. It was his case that he had purchased the aforesaid property from one Nepal Singh. The respondent filed his written statement and disputed the fact that he is a licensee under the appellant/plaintiff. He had himself claimed to be the owner of the suit property and in occupation for more than 13 years prior to the date of filing of the written statement. It was alleged by him that he was running a furniture shop for that long period of time.

(3.) ON the pleadings of the parties, following issues were framed : -