JASBIR INDER SINGH Vs. IQBAL MOHAMMAD AND ANOTHER

JUDGEMENT

(1.) C.M.No.5465-C of 2014

(2.) Mr. Vikas Mehsempuri, learned counsel appearing on behalf of the appellant-plaintiff submits that suit for recovery aforementioned was filed on the basis of the lease deed dated 11.05.2002 entered into between the parties to the lis. Both the Courts below dismissed the suit on the ground that lease deed for a period of 12 months required registration. Once the execution of the lease deed has been admitted, there is illegality and perversity in the findings rendered by both the Courts below, much less, substantial question of law arises to be adjudicated by this Court.

(3.) I have heard learned counsel for the appellant-plaintiff and appraised the impugned judgments and decrees of the Courts below.