DESRAJ Vs. SUNDER LAL AND ANOTHER

JUDGEMENT

(1.) This is a Defendant's second appeal.

(2.) The Plaintiff came to court on the allegation that he was a tenant of one Smt. Sughra Begum, that he had, after acquiring the tenancy, entered into a partnership agreement with one Prakash Chandra for carrying on the business of selling lemon drops in the said premises and that pursuant to the agreement the said Prakash Chandra had executed a partner shipdeed on 8-4-1952 and thereafter Prakash Chandra had dissolved the partnership in October, 1952 and had gone away to Lucknow and had given up possession of the shop wrongfully to the Defendants who were refusing to deliver possesion to the Plaintiff. The Plaintiff claimed to recover possession.

(3.) The Defendants contested the suit and pleaded that they themselves were the sub-tenants of the Plaintiff under the partnership deed which had been executed in the name of Prakash Chandra benami.