MUSHTAQ HUSAIN Vs. MOHAMMAD SADDIQ

JUDGEMENT

(1.) The two connected appeals before us are appeals by tenants against decrees in favour of the landlord for their ejectment. The common question which arises for consideration in these appeals is whether the notice, which in each case was a notice combining the demand for payment of arrears of rent with termination of tenancy, was in accordance with law and brought about termination of the tenancy entitling the landlord to obtain decree for ejectment.

(2.) The relevant part of the notice issued on behalf of the landlord in the suit which gives rise to Second Appeal No. 2607 of 1965 may be reproduced as follows:

(3.) The judgment recorded by Dhavan, J. in Military Stores and Anr. v/s. Ram, Lal Kohli has elaborately dealt with the matter and if we may say so with respect we find it difficult to improve upon the reasoning given by Dhavan, J. in support of his decision.