VRINDABAN BIHARI Vs. SURENDRA PRAKASH

JUDGEMENT

(1.) This is a tenant's revision arising out of a suit for eviction.

(2.) The plaint allegations were that the defendant was a tenant of the ground floor and he had made certain construction on the first floor. The ejectment of the tenant was sought.

(3.) After the plaintiff's evidence was started, tenant raised a plea that the Court had no jurisdiction to entertain the suit, as the property other than the property which is in the tenancy of the defendant tenant, was included in the suit.