KISHAN LAL Vs. GIAN CHAND

JUDGEMENT

(1.) This second appeal has been filed by the defendants. Suit, for possession of the shop in question, stands decreed in favour of the plaintiff and the decree passed by the learned trial Court affirmed by the learned first appellate Court, The parties, hereinafter in this judgment, shall be referred to as plaintiff and ˜defendants.

(2.) Admittedly, Gian Chand, plaintiff, is the owner of the shop in question. Chandu Lal, the predecessor -in -interest of the defendants was a statutory tenant in the said shop and he admittedly died on June 19, 1979. The defendants are his major mm and married daughters.

(3.) The plaintiff claimed that the defendants are in illegal possession after the death of the statutory tenant, Chandu Lal. Damages were also claimed for use and occupation of the premises by the defendants.