KAMALADEVI Vs. SHANTI DEVI

JUDGEMENT

(1.) THE respondent filed a suit for ejectment against the appellant before the trial court of Munsiff (Sub Registrar), Jammu on 26th of March, 1983. The defendant in the suit filed a written statement and following issues were framed by Munsiff Jammu who tried the suit:

(2.) ALL the issues were decided by the trial court by a judgment dated 12.1.1986, against the plaintiff. An appeal was filed against the said judgment before the Second Additional District Judge, Jammu. The Second Additional District Judge decred the suit of the plaintiff and reversed the finding of the learned trial Court on issue no. 2. Aggrieved by the judgment of the learned Second Additional District Judge, this Civil Second Appeal has been filed in this Court. This appeal was admitted to hearing by an order dated February 17th, 1988. following issues were framed by this Court for disposal:

(3.) IN order to facilitate this Hon'ble Court the relevant provisions which were amended in the year 1978 are reproduced as under :-