FULCHAND Vs. ANIL

JUDGEMENT

(1.) Heard. Rule.

(2.) The learned counsel for the landlord and for tenant - respondent dwell upon two points, which ultimately germane after the judgment of the District Judge. The two points are-

(3.) Learned counsel for the landlord appellant read notice (Exh.63) which is nucleus in the matter to commence the eviction proceedings. Likewise, the learned counsel for the respondent dealt with the same to suit his way of submissions. The extracts of the notice relevant for the purpose of this case are illustrated as under :-Learned counsel for the landlord appellant read notice (Exh. 63) whice is nucleus