A L BOSE Vs. SYED NAYYAR ABBAS

JUDGEMENT

(1.) THIS is a defendants second appeal arising out of it suit instituted by the respondent for arrears of rent and ejectment.

(2.) THE dispute in this case relates to a ball portion of the house specified at the foot of the plaint. THE house was owned by the appellant's father who executed a will in 1941 bequeathing the house in question in equal shares to the appellant and to her brother Wilmol Daniels. On 13th March, 1944. Wilmot Daniels sold his half share in the house to one Afsar Regum and on the same date he executed a rent note in her favour under which he was allowed to continue in possession on payment of Rs. 15/- per month as rent. In January, 1956 Afsar Begum sold the same to the respondent. Soon after his purchase, he gave a notice dated 17th January, 1956, to Wilmot Daniels demanding Rs. 540/- on account of arrears of rent and adding that in case of default in the payment of the amount demanded the addressee would be liable for ejectment. THEreafter on 30th January, 1956, the respondent gave another notice to Wilmot Daniels purporting to be one under Section 106 of the Transfer of Property Act requiring him to vacate the disputed accommodation by 15th February, 1956. On 19th February, 1956 the respondent gave a third notice to Wilmot Daniels but there is no evidence to show as to what the contents of that notice were.

(3.) THE trial Court went into the question of title and found in favour of the respondent. It further held in favour of the respondent regarding his claim for arrears of rent. On the question whether the tenancy had been determined according to law it found in favour of the appellant. Accordingly, while dismissing the suit for ejectment it decreed the claim of the respondent for joint possession besides giving him a decree for arrears of rent Aggrieved by this decree the present appellant went in appeal before the District Judge THE appeal was heard by the Civil Judge Lucknow who affirmed the findings recorded by the trial Court and dismissed the appeal It is in these circumstances that the defendant has come up in second appeal before this Court.