KAMLESH RANI Vs. SATISH KUMAR

JUDGEMENT

(1.) The appellant, who has been in possession of a shop situated at Purani Mandi, Jammu (for short the 'suit shop'), as a tenant for the last more than 52 years has preferred this second appeal against the judgment and decree dtd. 13/4/2011 passed by the Court of learned 1st Additional District Judge, Jammu (for short 'the appellate court'), whereby the judgment and decree dtd. 12/3/2005 passed by the Court of learned 1st Additional Munsiff, Jammu (hereinafter to be referred as 'the trial court'), for eviction of the appellant from the suit shop, has been upheld.

(2.) This second appeal was admitted on 6/9/2011 on the following substantial questions of law:

(3.) In order to answer the above mentioned substantial questions of law, it is imperative to have a brief resume of the facts of the case projected by the parties before the learned trial court.