PATI RAM Vs. SUKHRAM

JUDGEMENT

(1.) This is a defendants appeal arising out of a suit for ejectment, arrears of rent, and damages for use and occupation. The plaintiff filed the suit with the allegation that the defendant was his tenant and that he was in arrears of rent for more than three months and that despite the service upon him of a notice of demand and termination of tenancy the defendant had neither paid the arrears of rent nor had he vacated the accommodation within a period of one month of the service of the notice of demand.

(2.) The two courts below have decreed the suit.

(3.) It has been held by the lower appellate court that the notice sent by the plaintiff to the defendant which was a composite notice of demand of arrears of rent and terminating the tenancy, was duly served and that the defendant was in arrears of rent for more than three months and that despite the service of the notice of demand on him the defendant had not vacated the accommodation in his possession.