RAJESH BALIA, J. - (1.) At the request of learned counsel for the parties, the preparation of Paper Book in the present appeal is dispensed with.
(2.) This appeal is directed against the judgment of the learned single Judge dated 26-5-1994 dismissing the Appeal No. 20/80 against the judgment and decree passed by the learned District Judge on 5-2-1980 in Civil Suit No. 5/73.
(3.) The suit was filed by respondent-Kamal Chand (since deceased) against the appellant-Gangaram for recovery of possession of property in question inter alia on the ground that the plaintiff was in occupation of the property in question as licensee from the defendant.;