RAM HIT @ RAM CHANDER Vs. RAM HANS

JUDGEMENT

(1.) CM No. 442/2015

(2.) THE application stands disposed of.

(3.) THE appellant herein had filed a suit for possession against the respondents alleging himself to the tenant in respect of one shop bearing Property No. 6656, Nehru Gali, Gandhi Nagar, Delhi -31. It was the case of the appellant that he was inducted as a tenant on a monthly rent of Rs.210/ - including electricity and water charges under one Sh. Babu Ram, the deceased father of the respondent No.2. It is his case that he was running a shop, however, he was dispossessed by the respondents on 31st March, 1993. Accordingly he filed the present suit. It was the appellant who had stated that the cause of action accrued to him for the first time on 31st March, 1993.