VIDYA WATI Vs. KASHMIRI LAL JIWAN LAL

JUDGEMENT

(1.) Unsuccessful plaintiffs Vidya Wati and others have filed the present R.S.A. and it has been directed against the judgment and decree dated 4.12.1979 passed by the Court of Additional District Judge, Patiala, who dismissed the appeal of the plaintiff-appellants by affirming the judgment and decree dated 9.11.1979 by the Sub Judge, IInd Class, Patiala.

(2.) The brief facts of the case can be noticed in the following manner:-

(3.) Notice of the suit was given to the defendant-firm, which filed the written statement and denied the alterations. However, the relationship of landlord and tenant was admitted. It was also averred by the defendant-firm and the suit was not maintainable and it is false and frivolous to the knowledge of the plaintiffs.