BHARAT BHUSHAN Vs. BALBIR KRISHAN

JUDGEMENT

(1.) CM NO. 821 -C OF 2015

(2.) DEFENDANT /appellant Bharat Bhushan has challenged the judgment and decree dated 30.07.2014 passed by Shri Balwinder Singh Sandhu, District Judge, Pathankot, vide which the appeal preferred by the defendant/appellant against the judgment and decree dated 09.12.2011 passed by Shri Gurmeet Tiwana, Civil Judge (Junior Division), Pathankot, was dismissed. Briefly stated, Balbir Krishan, Raja Ram, Mulakh Raj and Rajesh Prashar sons of Munshi Ram have filed a suit for possession in respect of the property as mentioned in the head note of the plaint.

(3.) BRIEF facts of the case as enumerated from the record are that the plaintiffs now respondents are the owners of the shop and godown in equal shares having inherited the same from their father. The defendant/appellant was inducted as tenant but the defendant/appellant did not pay the rent from 01.04.1989.