DARBARI LAL Vs. KARTAR SINGH

JUDGEMENT

(1.) THIS is defendant's appeal against the judgment and decree of the District Judge affirming in appeal the judgment and decree passed by the trial Court.

(2.) BRIEFLY put, plaintiff filed a suit for possession of the house as detailed in the head note of the plaint on the ground that he purchased the same vide sale deed dated 21. 11. . 1984. It is sometime thereafter that Darbari Lal in connivance with the vendor forcibly took possession of the property. Hence the present suit.

(3.) ON the pleadings of the parties a number of issues were framed. Primarily the contest revolved around determining as to whether the plaintiff purchased the house in suit from Inder Singh defendant No. 2 and secondly as to whether Darbari Lal, the present appellant has been a tenant of the house and if so to what effect.