UNIVERSITY OF KASHMIR Vs. GH NABIR MIR

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree of the Sub -Judge (Judge, Small Causes Court) Srinagar dated 24 -7 -1974 dismissing the suit of the plaintiff for recovery of Rs 16500.00.

(2.) THE facts that have led to this appeal are as follows:

(3.) THERE is an orchard known as Shri Amar Singh Orchard situate in Naseem Bagh Srinagar. The defendant respondent purchased the fruit and the grass of the said orchard for the years 1962 -63 for a consideration of Rs 30,882 which was payable by installments as under : -