T. N. Razdan vs Tirath Ram
2022 Latest Caselaw 202 j&K

                                                                         Sr. No. 17


       HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                       AT JAMMU

                                                          RSA No. 17/2020


T. N. Razdan                                       .....Appellant(s)/Petitioner(s)
                      Through:     Petitioner in person
                 vs
Tirath Ram                                                     ..... Respondent(s)
                      Through: Mr. Rahul Bharti, Sr. Advocate with
                               Ms. Zoya Bhardwaj, Advocate


Coram: HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE

                                   ORDER

After hearing learned counsels for the parties, this appeal is admitted

to hearing on following substantial questions of law:

(a) Whether the judgment of the First Appellate Court reversing the

finding of the trial court with regard to relationship between the

landlord and the tenant is perverse?

(b) If the answer to the above question is affirmative, whether the

reversal of the finding of issue Nos. 2 and 3 framed by the trial

court by the Appellate Court is perverse?

List on 04.03.2022.

(RAJNESH OSWAL) JUDGE

Jammu 15.02.2022 Neha