FURKUNDA BEGUM Vs. NAUSHAD AHMAD

JUDGEMENT

(1.) HEARD Sri B. P. Nautiyal, counsel for the appellant and Sri J. P. Joshi, counsel for the respondent.

(2.) BY the present Second Appeal filed under Section 100 of the Code of Civil Procedure, appellant has prayed for setting aside the judgment and decree dated 27. 9. 2001 passed by the Addl. District Judge / III. F. T. C. Dehradun in Civil Appeal No. 100 of 2000 Smt. Furkunda Vs. Naushad Ahmed and the judgment and decree dated 25. 7. 2000 passed by the Addl. Civil Judge-II (J. D.), Dehradun in O. S. No. 18 of 1995 Naushad Ahmad Vs. Smt. Furkunda.

(3.) BRIEFLY stated, a suit was filed by the plaintiff / respondent being Original Suit No. 18 of 1995 Naushad Ahmad Vs. Smt. Furkunda for ejectment and arrears of rent including mesne profits.