G.M. MUJEEB QURESHI Vs. AMEENA BEE

JUDGEMENT

(1.) Heard.

(2.) The learned Counsel for the petitioners would contend that the petitioners are the absolute owners of the petition schedule property. The petitioner 1 is the rent collector and he is the purchaser of the property. He also submits that the respondent has not paid the rent from January 1995.

(3.) It is contended by learned Counsel for the respondent that the petitioner 1 is only a rent collector and he is not the purchaser of the property.