ANAND SINGH Vs. BAISHAKH SINGH

JUDGEMENT

(1.) This S.C.C. Revision under Section 25 of the Provincial Small Cause Courts Act, 1887 is directed against the judgment and order dated 20.12.2014 passed by Judge, S.C.C./IInd Additional District Judge, Rishikesh, District Dehradun in S.C.C. No.8 of 2011, "Shri Anand Singh and another vs. Shri Baishakh Singh", whereby learned trial court had dismissed the suit of the plaintiffs/revisionists by deciding issue no.2 holding that there is no relationship of the landlord and the tenant between the plaintiffs and the defendant.

(2.) The revisionists/plaintiffs filed a S.C.C. Suit No.8 of 2011 for ejectment, recovery of arrears of rent and damages. According to the revisionists/plaintiffs, revisionist/plaintiff No.2 is the owner and landlord of the disputed property and the respondent/defendant was tenant on the said property.

(3.) The respondent/defendant filed his written statement. He denied all the allegations of the plaint. According to the respondent/defendant, he had acquired the ownership on the disputed property by way of adverse possession.