LAWS(MPH)-1974-7-7

SATYABHAMADEVI CHOUBEY Vs. RAMKISHORE PANDEY

Decided On July 11, 1974
SATYABHAMADEVI CHOUBEY Appellant
V/S
RAMKISHORE PANDEY Respondents

JUDGEMENT

(1.) THIS is a Letters Patent Appeal against the decision of the learned Single Judge (G. P. Singh, J.) in Second Appeal No. 1015 of 1973 arising out of a suit for ejectment, arrears of rent and mesne profits.

(2.) THIS case has evoked considerable interest since senior Advocates of this Court are arrayed on either side. The plaintiff-appellant is the wife of Shri A. R. Choubey, a senior Advocate of this Court, while the defendant Shri R. K. Pandey is also an equally senior Advocate of this Court, In order to avoid bitterness and to promote good relations between the two, the learned Single Judge made a sincere effort to settle the dispute amicably; but his efforts bore no fruit. This Bench too made a suggestion in this connection; but it gained no ground.

(3.) THE material facts of this case, which give rise to this appeal, are as follows :