MOHAMMED HANEEF Vs. HALED BASHA

JUDGEMENT

(1.) DEFENDANT in O. S. No. 290 of 1986, on the file of the district Munsif s Court, Panruti, is the appellant.

(2.) RESPONDENTS filed the above suit for recovery of property, on the allegation that the appellant is in possession of the property as a tenant and that he has defaulted in paying the rent. It is further contended that the tenancy has been terminated by issuing a notice under Sec. 196 of the Transfer of Property Act and, therefore, the respondents are entitled to get possession from the defendant.

(3.) WHEN this was brought to the notice of the respondents, they contended that the same was not placed before the Legislature and, therefore, the Notification has no force. It was argued on behalf of the respondents that in the subsequent editions of the Book, this Notification was not published and hence his inference that the said notification is not in force has to be accepted.