RAJENDRA PAL SINGH YADAV Vs. SCINDIA DEVSTHAN TRUST

JUDGEMENT

(1.) This Second Appeal has been preferred under Section 100 of Civil Procedure Code, 1908 by the appellant against the judgment and decree dated 11.02.2016 passed in Regular Civil Appeal No. 05A/2016 by IV Additional District Judge, Gwalior, District Gwalior, whereby judgment and decree dated 28/02/2013 passed in Civil Suit No. 33A/2011 by IX Civil Judge Class-II, Gwalior, has been partially affirmed.

(2.) For the sake of convenience, hereinafter appellant will be referred as defendant and respondents No. 1 to 6 will be referred as plaintiffs.

(3.) The admitted fact of the case is that on the date of filing of suit, the defendant was the tenant as per deed dated 01/08/1976 at the rent of Rs. 450/- in old Nagar Palika building No. 320 Ward No. 21, new ward No. 47 building No. 261, which is reflected in the plaint map by demarcating through red lines.