(1.) THE plaintiff, Avtar Singh, is owner of property No. 5-C/2, New Rohtak Road, New Delhi. Ground-floor of the said property was let out to Shri Sahib Singh Sethi, defendant No. 7. He started a school there under the name Nav Bharat School. His wife, Mrs. Agya Kaur, defendant No. 6, was its Principal.
(2.) A two-room set on the first floor of the above property was also in the tenancy of defendant No. 7. In 1964 the plaintiff sought his eviction from the said flat. A constent decree was passed and defendant No. 7 was allowed two years time to vacate the same.
(3.) IN April 1966, the plaintiff filed a complaint against defendant No. 7 and his three brothers-in-law under section 323 and 504, read with section 34, of the Indian Penal Code for having caused multiple injuries on his person. Defendant No. 7 and others were, however, acquitted by the learned Additional Sessions Judge, being not maintainable. The plaintiff filed an appeal in the High Court against the said order.
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