Rajesh Tandon, J. - (1.)Heard Shri S.K. Jain, Counsel for the appellant and Shri Arvind Vashishta and Shri Jitendra Kumar, Counsel for the respondents.
(2.)By the present first appeal filed under Sec. 96 read with Order 41, Rule 1 of Code of Civil Procedure, the appellant has prayed for setting aside the judgment and decree dated 24.4.2006 passed by the Additional District Judge/5th F.T.C., Dehradun by which the suit for declaration and permanent injunction has been dismissed.
(3.)Briefly stated, a suit No. 835 of 2001 was filed by the plaintiff Smt. Chandrakanta Jain stating therein that the plaintiff is the tenant of the premises in one room, kitchen Verandah, on the second floor and the latrine and Bathroom on the first floor under the staircase.
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