UMA DEVI Vs. VIMLA DAVE

JUDGEMENT

(1.) The point involved in the matter is a very very narrow one. The main suit is for partition and on 24.8.1980 this Court had passed preliminary decree granting l/5th share to each of the parties except the 7th defendant. The 7th defendant claims tenancy rights. An issue was framed when the preliminary decree was passed in the following terms :

(2.) In the back drop of the aboveprologue, I have to consider the case of the 7th defendant through Brij Krishan Gupta who claims to be a Director of the 7th defendant. First defendant is the wife of Mr. Brij Kishan Gupta (D.W.l) duly supported the 7th defendant which is a family Company of Mr. Brij Krishan Gupta DW- 1/1 Mr. Nanak Chand, who is stated to have been Chief Accountant of the 7th defendant. In the chief examination, he would state:

(3.) Mr. Jaswant Singh was examined as D-7W1. He was working in the office of Competent Authority under the Urban Land (Ceiling & Regulation) Act. He had come to Court to give evidence on summons to produce records. He produced Ex.D-7W1/1 to D-7W1 /4. -In the cross-examination he would state :