ANAND SAROOP GUPTA Vs. ZALIM SINGH

JUDGEMENT

(1.) This Regular Second Appeal, is directed against thejudgment dated 20/02/1989, by which, the first Appellate Court (learnedAdditional Senior Sub Judge, Delhi), rejected the plaint, under Order 7 Rule IIof Civil Procedure Code.

(2.) In the appeal, appellant, has raised the following substantial questions of law :

(3.) While admitting the appeal, Mahinder Narain, J. observed thatthe averments, as appear from the judgment of the Courts below, were sufficientto establish, that it was pleaded, that the deceased Ganga Devi, had beenresiding in the permises with her son Zaiim Singh. Zaiim Singh was working asa fireman and was not dependent and, therefore, he was not entitled to succeedas tenant, in accordance with the statutory provisions.