SYED JALEEL ZANE Vs. P VENKATA MURLIDHAR

JUDGEMENT

(1.) This Letters Patent Appeal and Cross-Objections are directed against the judgment of our learned brother. M. Ramachandra Raju. J. The dispute is between landlord and tenant. The suit properties are two shop-malgies in Secunderabad.

(2.) By a registered lease-deed dated 31-12-1963 (Ex. A-12), the landlady leased out the premises to the appellant for a period of five years on a monthly rent of Rs. 550.00. The tenancy was to commence on and from 1-1-1964. The lease-deed stipulated that the tenant shall not commit acts of waste or otherwise cause damage or loss to the premises and that, any such act on his behalf shall render him liable to eviction. The following clauses are relevant for the present purposes;--

(3.) Under a settlement deed (Ex. A-13). dated 22-9-1965 the landlady settled this premises upon her minor children, who are the plaintiffs-respondents herein.