MANPHUL SINGH SHARMA Vs. AHMEDI BEGUM

JUDGEMENT

(1.) The facts leading to the Civil are as under.

(2.) One Ahmedi Begum was the owner of 'dharampur Lodge' situated near Clock Tower, Sabzi Mandi, Delhi. She leased out the entire property to one S. Sardul Singh Caveeshar. The lease was for a period of 5 years evidenced by registered lease deed dated 12/4/1948. On expiry of the said lease another lease dated 3/4/1953 was executed for a further period of 5 years which was also duly registered.

(3.) Both these lease deeds empowered the lessee S. Sardul Singh Caveeshar to sublet the whole or a part of the demise property. S. Sardul Singh Caveeshar sublet various portions of the property to several subtenants. One such subletting was in favour of the appellant, Manphul Singh Sharma in April 1948 and another portion to Yog Raj Goswami in August 1956.