ANIL KSHETARPAL,J. - (1.) Defendant no.2 has filed this regular second appeal against the concurrent findings of fact arrived at by the courts below while decreeing a suit for possession of property bearing Municipal No.2799/4 and recovery of use and occupation charges of the property.
(2.) The plaintiffs-respondents filed the suit claiming to be owners of the property on the basis of registered sale deed dated 16.10.1979, Ex.PW2/A and Ex.PW2/B. It was claimed that the defendants have no right, title or interest in the property.
(3.) Defendants No.1-A(i)(v)(vi) took a stand that they have taken the shop in question on rent from defendant no.2. Initially, the firm M/s Malhotra Mills Store was working from the premises in question which was dissolved on 16.05.2011 and now Vijay Kumar and Sukhwant Kaur continue to be in possession.;