LEELABAI AND ANOTHER Vs. UTTAM CHAND AND ANOTHER

JUDGEMENT

(1.) This is defendants' second appeal under Section 100 of the Code of Civil Procedure who has lost in both the Courts below and against whom a decree for ejectment has been passed.

(2.) The appellant-defendants claimed to be the tenant of one Smt. Mangin Bai and became the tenant of Chandrika after the death of Smt. Mangin Bai by a registered sale-deed dated 9.3.1961 the respondent-plaintiff purchased the suit house from said Chandrika and thus claim owner-ship of the same.

(3.) It is admitted that no rent had been paid by the appellants to the respondents upto the date of filing of the suit though some rent has been deposited in the Court during the course of the trial. There is no challenge to the title of the respondent-plaintiffs.