SUBHASH MANGLA Vs. MUNICIPAL COMMITTEE

JUDGEMENT

(1.) C.M. No. 4739 -C of 2009

(2.) THIS regular second appeal is directed against the judgment and decree dated 20.11.2002, passed by the learned Courts below, dismissing the suit filed by the plaintiff/appellant, claiming that he was owner in possession of the shop marked by letters ABCD shown in red colour in the site plan attached with the plaint.

(3.) THE suit was contested, wherein it was pleaded that the plaintiff had no locus standi to maintain the present suit, as he had no right over the suit property. It was denied that the plaintiff/appellant was in possession for the last 15 years.