- (1.) Suit filed by the plaintiff was decreed by the trial Court vide judgment and decree dated 25.10.2013. The appeal preferred against the said decree failed and was, accordingly, dismissed by the learned first Appellate Court vide judgment and decree dated 21.05.2014. That is how, the defendant is before this Court in this Regular Second Appeal. Parties to the lis, hereinafter, would be referred to by their original positions in the suit.
(2.) In a suit filed by the plaintiff, a decree for possession and injunction was prayed for. It was pleaded that the plaintiff is the owner of an agricultural land bearing Khewat No.1 min, Khata No.43, Khasra No.79/1 min (10-0), total measuring 10 bighas 0 biswa situated in Village Makanpur, District Faridabad.
(3.) It was maintained that the defendant was granted licence to reclaim the suit land and make it cultivable with a condition that the actual control and management of the said land shall remain with the plaintiff and the licence could be terminated at any time. Since the said licence was terminated by the plaintiff through a legal notice dated 08.03.2011 and yet the defendant had failed to hand over the possession of the suit property, hence the suit.;