ONKAR SINGH Vs. SHAM LAL AND ORS.

JUDGEMENT

(1.) PLAINTIFF Onkar Singh filed a suit for mandatory injunction, which was decreed by the Additional Civil Judge (Sr.Divn.), Gurdaspur vide judgment and decree dated 11.5.2005. In appeal, the said judgment and decree were set aside by the District Judge, Gurdaspur vide judgment and decree dated 27.2.2006. Hence, the present appeal by the plaintiff.

(2.) BRIEF facts of the case, as noticed by the lower appellate Court in para Nos. 2 and 3 of its judgment, are as under:

(3.) WHETHER after cancellation of the licence of the defendant, he has become a trespasser of the disputed shop? If so to what effect? OPP