CHILDRENS EDUCATIONAL UPLIFT SOCIETY Vs. KAUSHLYA GOVINDSINGH MORAL

JUDGEMENT

(1.) The revision application is filed by the original defendant in the following circumstances.

(2.) A plot of land was allotted by the Government to the present respondent, who is the plaintiff in the suit out of which the revision application arises. For the sake of convenience, the parties will be referred to as the plaintiff and the defendants.

(3.) On the said plot of land, received by the plaintiff as an allottee from the Government, a structure was constructed by the plaintiff in the year 1954 and the same was let out by him to the defendants at an agreed rent of Rs. 250/- per month. It appears that along with the structure some furniture was also let out to the defendants.