DEENDAYAL KHAIRWAL Vs. MAHESH PRASAD SHAH

JUDGEMENT

(1.) SHRI Prashant Mishra for the appellants. He is heard on admission. Ku. Malti Dadariya for the respondent.

(2.) THIS second appeal has been filed by the defendants-appellants aggrieved by the judgment and decree passed by the learned Courts below.

(3.) THE defendants-appellants thereafter constructed portion of the shop shown by ABCD in Schedule 'A'. The plaintiff alleged that he was still in possession of the shop shown in the schedules as BC and EF and still carries on his business of tobacco. However, he was dispossessed by the defendants without due course (process) of law. Hence by filing the suit the tenant prayed that possession of the portion shown by ABCD in Schedule 'A' be restored to him and permanent injunction be issued against the defendants restraining them from interfering with his possession.