PARVEEN HANDA Vs. SARAV MOHAN TANDON

JUDGEMENT

(1.) BY this common order, I shall dispose of two regular second appeals bearing RSA Nos. 2115 of 2008 and 3857 of 2008. For facility of reference, facts are being mentioned from RSA No. 2115 of 2008.

(2.) IMPUGNED in the present regular second appeal is the judgment dated 15.10.2007, passed by the learned Additional District Judge, Jalandhar, reversing the judgment and decree for possession and damages passed by the learned Civil Judge, Junior Division, Jalandhar dated 19.7.2006 and thereby dismissing the suits of the plaintiff with costs throughout.

(3.) IN the consolidation suit No. 183 of 2004 plaintiff claimed damages @ Rs. 1000/ - per month for the period from October 1999 to September 2000 amounting to Rs. 36,000/ -.