Sher Singh vs Chander Bhan
2023 Latest Caselaw 22122 P&H

Punjab-Haryana High Court

Sher Singh vs Chander Bhan on 16 December, 2023

                                                                                    2023:PHHC:161856

                                   IN THE HIGH COURT OF PUNJAB & HARYANA
                                             AT CHANDIGARH

            230                                                             RSA-1622-1994 (O&M)
                                                                            Date of decision: 16.12.2023

            Sher Singh
                                                                                  ....Defendant-Appellant
                                                        Versus

            Chander Bhan
                                                                                           ...Respondents
            CORAM: HON'BLE MR. JUSTICE AMAN CHAUDHARY

            Present :              Mr. Mrinal Dewan, Advocate for
                                   Mr. S.P. Laler, Advocate, for the appellant.

                                                *****

            AMAN CHAUDHARY, J.

1. The present regular second appeal is filed challenging the concurrent

findings of facts returned by the Courts below in favour of the plaintiff-respondent

in a suit filed for possession by way of redemption.

2. Learned counsel for the appellant submits that the shop in question

which was under his tenancy has since been acquired and compensation thereof

has been paid to the respondent-owner, therefore, the present appeal be disposed

of as having been rendered infructuous.

3. Ordered accordingly.

(AMAN CHAUDHARY) JUDGE 16.12.2023 Ankur

Whether speaking/reasoned : Yes/No

Whether reportable : Yes/No

integrity of this order/judgment