AMARNATH GUPTA Vs. USHA SHARMA

JUDGEMENT

(1.) Heard Sri Rohan Gupta, learned counsel for the revisionist and Sri Prakhar Tondon, learned counsel for the opposite party. Present revision has been filed with the following prayers:

(2.) Since, only legal question is involved in this matter, therefore, with the consent of parties without inviting for affidavits, the matter is being decided at the admission stage itself.

(3.) Learned counsel for the revisionist submitted that revisionist-defendant was a tenant of Sri Kailash Nath Agarwal and after the death of Sri Kailash Nath Agarwal, his property was inherited by his two sons, viz, Sri Pankaj Agarwal and Sri Rakesh Kumar Agarwal. Thereafter, the revisionist-defendant became tenant of Sri Pankaj Agarwal. Pankaj Agarwal has sold out half of the portion of the building, which was in his share to Smt. Usha Sharma, i.e. plaintiff-opposite party, who is not a family member of Sri Pankaj Agarwal.