SMT. KAMLESH Vs. DAYA CHAND

JUDGEMENT

(1.) The plaintiff has filed the regular second appeal against the judgment dated 25.10.2017 of the First Appellate Court dismissing her suit while setting aside the judgment and decree dated 26.11.2015 of the trial Court in her favour.

(2.) Put pithily, appellant-plaintiff filed a suit for permanent injunction claiming herself to be lawful tenant in the house in dispute admitting ownership of the respondent over the same pleading that her owner was trying to dispossess her illegally and forcibly.

(3.) After holding trial, the trial Court decreed the suit, thereby restraining the respondent-landlord from evicting the appellant from the house in dispute except in due course of law vide judgment and decree dated 26.11.2015.