NARINDER PAL Vs. JATINDER MOHAN DUGGAL

JUDGEMENT

(1.) FOR the reasons recorded in the application, the same is allowed. The deficiency of Court fee in filing the present appeal is made good.

(2.) THIS appeal has been filed against the concurrent judgments of the Courts below decreeing the suit of the respondent for eviction of the appellant from the premises in dispute. The following questions have been proposed :-

(3.) IN this view of the matter holding the questions proposed against the appellant this appeal and the application for stay as well are dismissed. No costs.