GANESH NARAIN Vs. PREM CHAND

JUDGEMENT

(1.) Appellant-plaintiff, who claims his tenancy in the shop in question has preferred this second appeal under Sec. 100 of Code of Civil Procedure (CPC), assailing the judgment and decree dtd. 8/4/1992 passed in Civil First Appeal No.117/86 by the Court of Additional District and Sessions Judge No.1, Jaipur City, Jaipur, dismissing the appeal and affirming the judgment and decree dtd. 25/7/1986 in Civil Suit No. 110/76 by the Court of Additional Munsif and Judicial Magistrate (East), Jaipur City, Jaipur whereby and whereunder the plaintiff's suit for injunction has been dismissed on merits.

(2.) Heard counsel for both parties and with their assistance perused the impugned the judgments and record.

(3.) Parties in this appeal would be referred hereinafter with the same nomenclature as they were called before the trial court, it means appellants as plaintiffs and respondents as defendants.