JUSBEDABI MOHAMMAD SIDDIQUE Vs. IQBAL HAJI KASAM

JUDGEMENT

(1.) Heard finally with the consent of the learned counsel appearing for the parties forthwith.

(2.) The present appeal arises out of judgment and decree dtd. 20/11/2012 passed by the learned Adhoc District Judge-2 Amravati in R.C.A.No.154/2007, whereby the learned appellate Court has reversed the judgment and decree dtd. 21/07/2007 passed by the learned Civil Judge, Junior Division, Chandur Railway in R.C.S.No.33/2004 by which the learned trial Court had dismissed the suit filed by the respondent/original plaintiff to the extent of prayer for recovery of possession and has merely granted a decree for recovery of arrears of rent. The appellants are original defendants and respondent is the original plaintiff. The parties will hereinafter referred to as plaintiff and defendants.

(3.) Vide order dtd. 20/01/2014 following substantial questions of law were framed in the present appeal :-