ASGHAR ALI Vs. GOVIND LAL

JUDGEMENT

(1.) This is a defendant's appeal arising out of a suit for ejectment, arrears of rent and damages.

(2.) The plaintiff came to court with the allegations that a shop was let out by one Masood Husain to the defendant on rent, that the plaintiff purchased the property from Masood Husain subsequently, that the plaintiff terminated the defendant's tenancy In accordance with law and was, therefore, entitled to eject the tenant. It was also alleged that the defendant was liable to pay arrears of rent and damages.

(3.) The suit was contested Inter alia on the ground that the notice was invalid and that the defendant had become a co-sharer in the property In dispute by subse quent purchase from one Sultan Ahmad, one of the original co-sharers.