SHYAM KAPOOR Vs. PRAKASH NARAYAN SAXENA

JUDGEMENT

(1.) THE learned counsel for the petitioner has submitted that by way of amendment of the written statement, he wants to bring on record that he has vacated part of the premises and the possession of this has been handed over to the landlord. The suit was filed by the landlord. It is stated that the part of the premises were vacated in 1993. The petitioner places reliance on a decision given by the Supreme Court in Hasmat Rai's case 1981 JLJ 716. The trial Court may re -examine the matter in the light of the decision given by the Supreme Court.

(2.) THE position should be put to the landlord, and in case he denies this position, further action in accordance with law be taken. This petition is disposed of.