V.K. Sharma, J. - (1.) By way of this regular second appeal plaintiff appellant has challenged the judgments and decrees passed by the learned Courts below dismissing the suit filed by the plaintiff appellant for mandatory injunction directing the defendant respondent to stop the user of the house in dispute.
(2.) The plaintiff brought a suit on the plea that she was owner in possession of the house in dispute and the defendant being of her close relation was allowed to live in the said house as a licencee.
(3.) It was the case of the plaintiff that the defendant was allowed the permissive use of the said house out of love and affection. While the control and management of the said house was retained by the plaintiff. It was also the case of the plaintiff that defendant was not to pay any licence fee but was to stop user as and when asked by the plaintiff appellant even orally.;