DHARAM PAL Vs. HARBANS SINGH

JUDGEMENT

(1.) IAs Nos. 2 and 3 are allowed. Index to be corrected within two weeks.

(2.) Leave granted.

(3.) A suit for eviction based on landlord-tenant relationship has been directed to be decreed by the High Court upholding the decree passed by the two courts below. The tenant has filed this appeal by special leave on 28.03.2003. On 2.05.2003 a limited notice was directed to be issued to the respondent on the question: Whether the notice u/s. 106 of the Transfer of Property Act, 1882 being invalid, the decree for eviction could not have been passed