FARIDABAD COMPLEX ADMINISTRATION Vs. NEM CHAND (DEAD)

JUDGEMENT

(1.) This regular second appeal is directed against the judgment and decree dated 31.10.1984, passed by the learned Addl. District Judge, Faridabad, vide which the appeal filed by the appellant against the judgment and decree passed by the learned trial Court was dismissed, as barred by limitation.

(2.) The respondent/plaintiff had filed a suit for permanent injunction restraining the appellant from interfering in possession of the plaintiff/appellant, from the tenanted premises, except by due process of law.

(3.) The suit was contested by the appellant by by taking a stand, that the plaintiff/respondent was not a tenant, but merely a licencee on payment of Teh Bazari, therefore, he could not seek injunction against his dispossession, as he had no right to continue on revocation of licence.