JOGINDER LAL Vs. JAGDISH LAL

JUDGEMENT

(1.) The present appeal has been filed challenging the judgment and decree dtd. 29/4/2019 passed by the Additional District Judge, Ludhiana; along with judgment and decree dtd. 30/11/2017 passed by Civil Judge (Junior Division), Ludhiana, whereby the suit filed by the plaintiff-respondent, for seeking possession and permanent injunction, was decreed by the Courts.

(2.) The parties herein are referred as the plaintiff and the defendant as they were referred in the original suit.

(3.) Briefly stated the facts of this case are that the suit property measuring 50 Sq. Yards, which was mentioned in the head-note, was purchased by the plaintiff-Jagdish Lal from one Avtar Kaur vide sale deed dtd. 28/9/1992. Accordingly, he became owner in possession of the same. The plaintiff started business of hand pump/sanitary ware in the suit property. The plaintiff met with an accident in the year 2006 and he had to leave his work. The defendant requested the plaintiff to permit him to do the business in the property for three months, to which the plaintiff had agreed. After expiry of three months when the plaintiff asked the defendant to vacate the said property; he refused to do so. Hence, the suit was filed.