HIRA LAL Vs. SHANTI LAL

JUDGEMENT

(1.) THIS is defendant-tenant's second appeal arising out of an eviction suit in which he has lost in both the lower Courts.

(2.) THE substantial question of law framed in this appeal is as follows :

(3.) FURTHER according to the plaintiffs, for the rent for the period 27.6.78 to 28.4.80 amounting to Rs. 220, for 22 months, the plaintiff filed small cause suit No. 40 of 80.