LAKSHMINARAYANA SHETTY Vs. ANDUNHI BEAKY

JUDGEMENT

(1.) THIS is an appeal filed by the plaintiffs from a decree in a suit for recovery of possession of plaint A schedule property after removal of the shop building standing thereon with past and future mesne profits.

(2.) THE plaint A schedule property belonged to one Lakshmi raithi. She leased it for a term of 25 years on 31-5-1938 to A. Beary: the rent payable under the lease was Rs. 6/-a year. On 5-7-1939 A. Beary assigned her leasehold interest to defendants 1 and 2. THE original landlord died; and the present plaintiffs are his legal representatives. On 30-9-1963 a registered notice was issued by the plaintiffs to the defendants to surrender the property on or before 30-11-1963. THE defendants did not surrender and so the suit was filed on 33-1-1964.