LAXMAN SINGH Vs. SUSHMA

JUDGEMENT

(1.) Issue Rule returnable forthwith. Learned Counsel Mr. A.P. Deshmukh waives service of Rule on behalf of the respondents. With consent of learned Counsel for the parties, the petition is taken up for final hearing.

(2.) The petitioner-original defendant has assailed the judgment dtd. 16/01/2023 passed by the Ad hoc District Judge-2, Nagpur in R.C.A. No.542/2014. The first appellate Court was pleased to dismiss the appeal.

(3.) The respondents-original plaintiffs had filed a suit being R.C.S. No.50/2014 for ejection, possession and also for mandatory injunction. While dismissing the appeal, the first appellate Court, in categorical terms, held that the relationship between the parties is/was of licensor and licensee.