AVINASH CHANDER Vs. GARG WOOL CO

JUDGEMENT

(1.) The appellant/plaintiffs have come up in Regular Second Appeal against the judgment and decree of the First Appellate Court reversing on appeal those of the trial judge and dismissing their suit for possession of the disputed property.

(2.) The facts :-

(3.) The defendants contested the suit inter alia pleading that the Civil Court had no jurisdiction; that the plaint did not disclose any cause of action; that the suit was bad for mis-joinder of parties; that plaintiffs No. 1 to 3 were not the owners of the shop; that plaintiff No. 4 alone representing himself to be owner of the shop rented it out to the defendants on a monthly rent of Rs. 340/- and it was denied that the construction of the shop was completed in 1978.