S. RAGHBIR SINGH Vs. CAPT. GURCHARAN SINGH

JUDGEMENT

(1.) This second appeal has been filed against the judgment and decree of the Additional District Judge, Ludhiana, dated 18th February, 1974.

(2.) Briefly, the case of the plaintiff is that he was tenant on the land in dispute and he had been illegally ejected from it by the defendant. He consequently filed a suit under Sec. 50 of the Punjab Tenancy Act for declaration that he was a tenant of the defendant and for possession as a consequential relief

(3.) The suit was contested by the defendant who inter -alia pleaded that the plaintiff was not the tenant; that the Civil Court had no jurisdiction and that the suit was barred by limitation.