HARISH CHAND Vs. ANGURI DEVI

JUDGEMENT

(1.) This revision petition has been filed by the petitioner- plaintiff (hereinafter referred to as 'the plaintiff') against the judgment dtd. 30/5/2019 passed by the Trial Court, whereby the suit for permanent injunction filed by the plaintiff 1963 has been dismissed.

(2.) Facts of the case are that the plaintiff filed a suit for permanent injunction under the Specific Relief Act, 1963, wherein it was averred that he is doing the business of selling and purchasing the utensils at the suit shop since the year 1972. The suit shop was taken on rent by him in the year 1972 from the husband of defendant no.1 and father of defendants no. 2 to 5 on monthly rent of Rs.800.00 and the tenancy was oral tenancy.

(3.) The defendants filed their written statement and denied the averments made in the plaint.