- (1.) Heard learned counsel for the parties.
(2.) This second appeal is by the tenant/appellant as the two courts below vide judgments and decrees dated 24.5.2004 and 30.9.2005 decreed the suit of the respondent/plaintiff and dismissed the appeal of the appellant/defendant.
(3.) According to learned counsel for the appellant, the suit was filed by one Salag Ram claiming himself to be landlord being descendant of Kalu Ram original landlord.;