DURGA DASS Vs. SANSAR SINGH

JUDGEMENT

(1.) APPELLANT Durga Dass has filed this appeal against the judgment and decree passed by both the Courts below vide which the suit of the respondent Sansar Singh (now deceased) for ejectment was decreed and the appellant was ordered to be ejected from the site in question. However, he was given liberty to remove the material of the construction raised by him on the said site before delivery of possession to the respondent within two months.

(2.) ON 3.10.2002, the arguments were heard in this appeal. When the learned counsel for the appellant could not convince this Court on merits of the appeal and the Court was going to dismiss the appeal, the following order was passed on the statement of appellant Durga Dass, who was present in the Court :

(3.) IN view of the above, I have heard learned counsel for the parties on merits of the appeal.