MULLA TYEBALI Vs. DWARKA HARKISHAN

JUDGEMENT

(1.) THE facts leading to this miscellaneous application are as follows.

(2.) THERE is a house No. 113 -B situated in Bajaz Galli Mhow Cantonment. The ownership of this originally vested in the Cantonment Mhow. Subsequently this house was purchased by Mulla Tyebali in September, 1946 under a registered sale -deed from Cantonment Board Mhow.

(3.) MULLA Tyebali wanted the premises for his own use and wanted to rebuild it. He, therefore, served a notice dated 25 -10 -1948, asking the non -applicant Dwarka to vacate the premises before the 30th of November, 1948.