SMT. SHANTI DEVI BHATIA Vs. SUNDER LAL

JUDGEMENT

(1.) This regular second appeal is directed against the judgment and decree of the first appellate court reversing on appeal those of the trial judge and decreeing the suit of the Plaintiff - Respondent for permanent injunction restraining the Defendant - Appellant from interfering in his peaceful possession as a tenant over the demised shop, including roof thereof.

(2.) The facts:

(3.) The Defendant denied the allegations in the plaint and, inter alia, pleaded that the Plaintiff was in occupation of the demised shop as a tenant and the tenancy did not include the roof thereof.