Saeed-Uz-Zaman Siddiqi, J. - (1.) This appeal has been preferred against the judgment and decree dated 17.07.2004, passed by the learned Civil Judge (J.D.), Gonda in Regular Suit No.1168 of 1998, by which the plaintiff's suit for possession was decreed and Regular Civil Appeal no.20 of 2004, filed against the said judgment has been dismissed.
(2.) I have heard the learned counsel for both the parties and have gone through the records.
(3.) There are concurrent findings of fact that the plaintiff is the owner of the disputed premises, in which defendant no.1 is mere licence and his license has been revoked. I have carefully scrutinised the judgments of both the courts below. There is no perversity in the discussions made and conclusions arrived at by both the Courts below. Hence, the appeal deserves to be dismissed.;