NANDUBEN DAYALJI Vs. BHATIA RANCHHODDAS LALJI

JUDGEMENT

(1.) The plaintiffs filed the present suit against. the defendant for recovery of possession of the suit premises on the ground that the plaintiffs required them reasonably and bona fide for their personal occupation and that the defendant had denied the plaintiffs title. The suit premises are situate at possession.

(2.) The defendant denied the plaintiffs claim.

(3.) The learned Trial Judge negatived the plaintiffs allegation as to their reasonable and bona fide requirement of the suit premises but held that since the defendant had denied the plaintiffs title she had forfeited the lease. In that view of the matter the learned Trial Judge passed in favour of the plaintiff decree for possession.