VIMLA DEVI Vs. BUNKAR SAHAKARI SAMITI MARYADIT

JUDGEMENT

(1.) HEARD the learned counsel for the defendants/appellants.

(2.) PERUSED the record.

(3.) THE defendants/tenants-appellants feel aggrieved by the judgment and decree passed by the trial Court for their eviction from the premises in dispute and recovery of arrears of rent and damages for use and occupation which has been affirmed by the first Appellate Court.