TARSEM LAL Vs. SUDERSHANA SHARMA

JUDGEMENT

(1.) This is a Civil Second Appeal against the judgment and decree dtd. 30/12/2017 passed by the learned Principal District Judge, Reasi (hereinafter to be referred as the appellate court) in the Civil First Appeal titled "Madan Lal (Dead) through legal representatives versus Sudershna Sharma (Dead) through legal representatives" whereby the Appellate Court has upheld the judgment and decree of eviction dtd. 7/9/2013 passed by the Sub-Judge, Katra (hereinafter to be referred as the learned trial court) in the civil suit, titled, "Sudershana Sharma and others vs. Madan Lal".

(2.) As the instant appeal is the Civil Second Appeal, the appellant has proposed the following substantial questions of law, for consideration of this Court:-

(3.) Mr. Kuldeep Singh Parihar, learned counsel for the appellant argued only on the issue that the learned trial court has erred in not framing an additional issue with regard to subsequent events those were pleaded by the appellant by way of amendment of written statement and he further argued that the necessity of the respondent Nos. 1-3 came to an end due to happening of events during the pendency of the suit.