SANJEEV KUMAR Vs. MOHAN LAL

JUDGEMENT

(1.) THIS Regular Second Appeal is directed against judgment and decree dated 16.04.2012 passed by the Court of learned Additional District Judge, Ambala whereby appeal filed by appellant Sanjeev Kumar against the judgment and decree dated 20.03.2010 passed by the learned Civil Judge, Junior Division, Ambala was dismissed and the appellant was directed to hand over the possession of the shop in question to the plaintiff - respondent within two months.

(2.) FOR convenience sake, hereinafter, reference to the parties is being made as per their status in the Civil Suit.

(3.) THE detailed facts are already recapitulated in the judgments of the courts below and are not required to be reproduced. In brief, the facts relevant for disposal of this second appeal are to the effect that plaintiff -respondent Mohan Lal in his capacity as landlord/owner had filed suit for possession of shop No.3 (i.e. Shop in dispute) part of AMC property No.1209/3 (Old No.5096/3) Jain Mandir Wali Gali, Ambala City and for recovery of rent and mesne profits.