JAYSINGH MANSINGH NAYAK Vs. ADMINISTRATOR METHODIST TECHNICAL INSTITUTE

JUDGEMENT

(1.) Present Second Appeal has been preferred by the appellant - original defendant against the concurrent findings of the learned courts below arising out of the suit for possession and mesne profit. The appellant is the original defendant whereas the respondent is the original plaintiff in the suit.

(2.) Factual matrix of the case is as under:

(3.) I have heard Mr.Nirav Bhatt, learned advocate for the appellant, examined the findings of both the courts on the issue raised in the suit. Upon examination of the judgement and order of both the courts below, no infirmity, illegality, perversity or impropriety is pointed out in the concurrent findings of the facts rendered by the courts below by Mr.Bhatt, learned advocate. Not only that, the learned advocate for the appellant - defendant is unable to show to this court any finding recorded by the learned courts is without any evidence or there is any illegality in the findings.