RAMDAYAL Vs. PANNA LAL

JUDGEMENT

(1.) This is defendant's second appeal filed under section 100 of the Code of Civil Procedure against the judgment and decree dated 10/2/2010 passed by Additional District Judge {Fast Track}, Hindauncity in Regular Civil Appeal No.03/2008 {05/1997} whereby the appeal filed by the defendant-appellant against the judgment and decree dated 27/1/1997 passed by Civil Judge (Junior Division), Hindauncity in Civil Suit No.21/1981 has been dismissed by which the suit filed by the plaintiff-respondents for eviction of the suit shop was decreed.

(2.) Mr. O.P. Garg, Advocate, has entered into caveat and stated that he is representing all the respondents.

(3.) Heard learned counsel for the parties on the point of admission and perused the impugned judgments of the courts below.