MODEL PRESS PVT LTD Vs. MOHD SAIED

JUDGEMENT

(1.) PARTIES in RFA No. 576/2007 were granted liberty to file written submissions within a week when arguments were concluded. More than a week has gone by. No written submissions have been filed.

(2.) THE plaintiffs of the two suits, out of which the present appeals have arisen, are the landlords and have suffered a rejection of the plaint as the finding returned by the learned Trial Judge is that even as per the case pleaded in the plaint Civil Courts have no jurisdiction to entertain the claim for ejectment of the tenant of the respective suits.

(3.) THE tenant of RFA No. 576/2007 is enjoying the tenanted premises since 1. 11. 1972 and is paying a rent of Rs. 1,285/- per month.