BHAWANJEET SINGH Vs. DIWAN SINGH

JUDGEMENT

(1.) This matter is taken up today in view of Notification No.1078/G-4/Genl./DHC dated 6.7.2016.

(2.) Appearance of the counsel for the appellant has been awaited for more than 45 minutes. Though, this second appeal was fixed as per an early hearing application for changing the date from 11.7.2016 to 8.7.2016, today, however it is the date fixed i.e. 11.7.2016. There is therefore no reason for the counsel for the appellant not to appear in spite of the Court waiting for him for a considerable period of time. Obviously, since the appellant/defendant/tenant has a stay order in his favour against eviction hence possibly there is convenient non-appearance.

(3.) This Regular Second Appeal is filed against the concurrent judgments of the courts below; of the trial Court dated 10.8.2015 and the First Appellant Court dated 11.12.2015; by which the suit for possession filed by the respondent/landlord against the appellant/defendant/tenant has been decreed.