RAMSHANKAR Vs. GURU SINGH SABHA

JUDGEMENT

(1.) HEARD Shri Ashish Shroti, learned counsel for the appellant and Shri Imtiaz Husain, learned counsel for the respondent on the question of admission. The appellant has filed this appeal being aggrieved by the judgment and decree dated 12 -2 -1999 passed in Civil Appeal No. 10 -A/1995 whereby the judgment and decree dated 6 -10 -1995 passed in Civil Suit No. 99 -A/95 by the Civil Judge, Class -II, Harda has been affirmed.

(2.) THE appellant/defendant who is the tenant of the respondent has filed this appeal on the assertion that the following substantial questions of law arises for adjudication in this appeal: - -

(3.) I have perused the decision of this Court rendered in the case of Laxman (supra).