SADHU SINGH Vs. AMAR SINGH

JUDGEMENT

(1.) THIS appeal arises out of the judgment and decree of the Courts below by which the suit of the plaintiffs for mandatory injunction directing the appellant to deliver possession was decreed.

(2.) BRIEF facts are these :-

(3.) THE trial Court came to the conclusion that the defendant that failed to prove the relationship of landlord and tenant. The defendant was found to be the licensee of the plaintiffs and the same stood terminated, thus, the suit was decreed.