KARAN MESIEH Vs. NAV JYOTI SOCIETY

JUDGEMENT

(1.) Present second appeal has been preferred by the defendant / appellant being aggrieved against the judgment and order dated 17.08.2015, passed by learned Addl. District Judge II, Haridwar, in Civil Appeal no. 95 of 2013, Nav Jyoti Society vs Karan Mesieh, whereby the civil appeal filed by the plaintiff / respondent was allowed and the judgment and decree dated 13.12.2013, passed by learned Civil Judge (Junior Division), Haridwar, in O.S. no. 316 of 2002 was partly decreed directing the defendant / appellant to handover vacant possession of the suit property to the plaintiff / respondent within thirty days.

(2.) Brief facts giving rise to the present second appeal are as follows:

(3.) Plaintiff filed an O.S. no. 316 of 2002 against the defendant for eviction. The defendant contested the suit. On the basis of the pleadings of the parties, seven issues were framed by the trial court. The same read as under: