GURMUKH SINGH AND ORS. Vs. TEKAMAL AND ORS.

JUDGEMENT

(1.) THIS Second Appeal u/S.100 of the CPC is at the instance of the landlord challenging the reversal judgment of the first appellate court dismissing the suit of the appellant.

(2.) THE trial court by the judgment dated 26/4/1990 had decreed the suit for eviction being CS No. 602 -A/89 and the first appellate court by allowing the appeal of the tenant by the judgment dated 21st January, 1993 has reversed the judgment of the trial court and dismissed the suit for eviction.

(3.) THE suit has been opposed by the respondent denying the need for reconstruction and pleading that the suit premises is not in dilapidated condition and the earlier suit for eviction was dismissed and the appellant is seeking eviction to sell the suit premises.