ALLAH RABBUL ALMIN Vs. ANIL KUMAR AND OTHERS

JUDGEMENT

(1.) Anil Kumar Singh filed a suit for ejectment against Abdul Aziz and Akbar Singh on the ground that they were in arrears of rent.

(2.) The two tenants denied that Anil Kumar Singh was the owner and landlord and claimed that the applicant Allah Rabbul Almin was the owner of the building. The applicant-revisionist was impleaded as defendant in the suit.

(3.) The Trial Court found that in the instant suit the only question to be determined was as to whether Abdul Aziz and Akbar Khan were the tenants and Anil Kumar Singh was the landlord. The Court has held that it will not go into the question as to whether the applicant was the owner of the premises in suit. The court having found that Anil Kumar Singh was the landlord decreed the suit for arrears of rent and ejectment.