GULAB CHAND JAIN Vs. HIMALAYA COMMERCIAL COMPLEX PVT. LTD

JUDGEMENT

(1.) This first appeal under Sec. 96 CPC has been filed by appellant/defendants assailing the judgment and decree dated 02. 03.2009 passed by learned 12th Additional District and Sessions Judge, (FTC) Durg in Civil Suit No. 67-A of 2007, by which the trial Court has partly allowed the suit filed by the plaintiff and granted declaration that the lease deed dtd. 13/6/2000 is null and void but rejected the prayer for grant of permanent injunction.

(2.) For the sake of convenience, the parties shall be referred to in terms of Civil Suit No. 67-A/2007.

(3.) Brief facts as mentioned in the plaint are that plaintiff has filed a civil suit before the learned trial Court mainly contending that;