LAWS(GJH)-2000-9-34

CHANDRAKANTABEN RAMCHANDRA MODI Vs. KANUBHAI CHANDUBHAI PANCHAL

Decided On September 01, 2000
CHANDRAKANTABEN RAMCHANDRA MODI Appellant
V/S
KANUBHAI CHANDUBHAI PANCHAL Respondents

JUDGEMENT

(1.) Being aggrieved by the dismissal of Civil Suit No.3114 of 1977 by the judgment delivered by the City Civil Court, Ahmedabad dated 31.1.1979, the appellant-original plaintiff has approached this Court by way of this appeal.

(2.) The facts leading to the present appeal in nutshell are as under:

(3.) The question which is arising in the present appeal is with regard to the determination of relationship between the plaintiff and the defendant. It has been contended by the plaintiff in the suit that the defendant is a licensee ; whereas the defendant has made an effort to show that he is not a licensee and in fact he is a tenant in respect of the suit premises.