SETH BROTHERS Vs. COMMISSIONER OF INCOME TAX

JUDGEMENT

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

(2.) THE trial court decreed the suit for the reliefs claimed by the plaintiff, and in appeal by the defendants the lower appellate court merely modi-tied the trial court decree in respect of the arrears of rent.

(3.) AS no other point was pressed before me on behalf of the defendants, there is no force in the appeal