KULDEEP SINGH Vs. SAJJAN

JUDGEMENT

(1.) The present appeal has been filed by the plaintiff-appellant who is aggrieved against the concurrent findings of the Courts below whereby his suit for possession by way of ejectment for the land measuring 5 marlas of land, alleged to be in his ownership, was dismissed.

(2.) The brief facts of the case are that the plaintiff filed the suit alleging that he is owner of 5 marlas of land mentioned in para No.1 of the plaint and that he purchased the same from Babu son of Ganga Lal through registered sale deed dated 14.06.1988(Exhibit PA) and having constructed two rooms and boundary wall in the land situated within the revenue estate of Chhainsa, Tehsil Ballabgarh, District Faridabad. The allegation in the plaint was that the defendant continued to be tenant of the suit land on monthly rent of Rs.800/- but the defendant did not pay the rent since November, 2000, and accordingly, the tenancy was terminated vide notice dated 20.11.2002 and also on the ground that the plaintiff required the same for his personal use and occupation, and therefore, the defendant was liable to pay Rs.800/- as mesne profits for use and occupation but he has failed to make the payment of arrears of rent and to vacate the tenanted portion.

(3.) Hence, the suit.