HARI PARSHAD Vs. MANGAT RAM

JUDGEMENT

(1.) THIS second appeal has been filed by the defendant against the judgment and decree of the Additional District Judge, Ambala dt. 15th Dec. 1983.

(2.) BRIEFLY the case of the plaintiffs is that they took a shop in dispute on rent from Kul Bhushan son of Dal Chand at the rate of Rs. 30/- per mensem on 16th Sept. 1971 and since then they had been in occupation thereof. They were working as tailors in the name of Vijay Tailors.

(3.) THE suit was contested by the defendant. He, inter alia, pleaded that he had taken the shop on rent from Sushil Chand son of Sal Chand about six years ago and since then he had been in its possession. He controverted other allegations of the plaintiffs.