MAMTA ANAND Vs. RAVINDER KAUR

JUDGEMENT

(1.) Cm APPL.9501/2015 (restoration)

(2.) For the sake of convenience the parties herein are being referred to by their names and their status in the present revision petition.

(3.) Briefly stated the case of the parties is that Ravinder Kaur respondent herein filed a suit under Section 6 of the Specific Relief Act against the present petitioner claiming herself to be in occupation of the suit premises as a tenant for the purpose of running a beauty parlour. It was her case that after having successful stint as a beautician of running a parlour at the suit premises Mamta Rani (defendant), petitioner herein with the help of her goons dispossessed her from the suit premises and put her own lock, because of this she was constrained to file a suit under Section 6 of the Specific Relief Act.