DEEP KUMAR Vs. GRAM PANCHAYAT VILLAGE BOHATWALA

JUDGEMENT

(1.) Plaintiff-appellant is in the Regular Second Appeal against the judgment passed by the learned First Appellate Court reversing the judgment of the trial Court.

(2.) Plaintiff filed a suit for recovery of compensation by affixing the court fee on tentative value of Rs.10,000.00 undertaking to pay the balance amount.

(3.) Question which needs consideration is "whether a lessor can refuse to compensate the lessee once it is found that the property i.e. agricultural land, leased out is deficient/less? "