(1.) This judgment will also dispose of C.R. 231 of 1968.
(2.) . This is a defendant's petition for revision under Section 25 of the Small Causes Courts Act against the judgment and decree of the Judge, Small Causes Court dated 27th DEcember, 1967 by which the respondent-plaintiffs were granted a decree for Rs. 8s0.00 in their favour against the petitioner.
(3.) . The reSpondent-plaintiffs filed a suit on 31st October, 1964 for the recovery of Rs. 880.00 on the allegation that the defendant was in possession of a portion consisting of two big rooms and two small rooms and a kitchen on the first floor oF the house bearing Municipal No. 685 situate in Mohalla Jaiwara, Kundewalan Street, Ajmere Gate, Delhi, on a monthly rent of Rs. 55.00. It was alleged that the defendant was in arrears from 1st November, 1961 to 28th February 1963, and thus a sum of Rs. 880.00 was due from him, The petitioner-defendant Counteled the allegation and maintained that the whole of ths Municipal No. 685 representating the first floor was in his tenancy which consisted of 6 rooms and 6 kothries on a monthly rent of Rs. 55.00. It was also alleged that the tenant had a right to sub-let the premiles under his tenancy and that he had sublet part of portions of No. 685 to Prabhu Dayal, Ram Sarup and Madan Gopal. It was, however, maintained that for gome years past the landlord had in collusion with subtenants started recovering rent and the defendant had been tortiously deprived of part of the demised premises and the plamtiff could not claim the rent from him so long as the deprivation continued.