SMT. DEVKI Vs. RAMESH LAL AND ANOTHER

JUDGEMENT

(1.) Special Leave to appeal granted.

(2.) This is a peculiar litigation. One Kala Singh is the owner of premises involved in dispute. According to respondent No. 1 he is the Order dated Feb. 15, 1982 in Civil Appeal No. 6460 of 1982. tenant of the premises and when he got a Government contract to run a canteen he appointed respondent No. 2 as the manager to carry on the business which respondent No. 1 was carrying on in the suit premises.

(3.) Appellant Smt. Devki widow of Shri Rulia Ram alleged that when respondent No. I got a contract to run a canteen in Government premises, he vacated the suit premises and appellant Smt. Devki was inducted as a tenant by Kala Singh, the owner of the premises. We may skip some of the intermediate facts and refer to the suit from which the present appeal arises. It appears that respondent No. 1 filed a suit against respondent No. 2 praying for rendition of accounts of the business of respondent No. 1 carried on in the suit premises under the management of respondent No. 2. In this suit there was also a prayer for recovering vacant possession from respondent No. 2.