SUMAN Vs. SAU. SUMAN

JUDGEMENT

(1.) The present second appeal is preferred, against judgment and order dated 31.7.1998, passed by the learned Joint District Judge, Amravati, in Regular Civil Appeal No.1 of 1993, which arose from the decree dated 31.10.1992, passed by learned 5th Joint Civil Judge, Junior Division, Amravati, in Regular Civil Suit No.308 of 1991.

(2.) The facts in brief, are thus:

(3.) The plaintiff - landlord also claimed damages at rate of Rs.10/- per day apart from the arrears of rent and applied for relief of possession as well.