BANKE LAL Vs. MADHO PRASAD

JUDGEMENT

(1.) THE brief facts for the purposes of this civil revision be noticed as under:

(2.) THUS , the question arises as to whether when suit property is purchased by two different persons in different portions under separate deeds, then suit filed by them jointly for eviction of the tenant is maintainable or not.

(3.) AN authority of the Rajasthan High Court reported as M/s. Hariram Fatan Das v. Kanhaiyalal, AIR 1975 Raj 23, is nearer to the proposition which is propounded by the learned counsel appearing for the landlord/respondents. In that case, it was held that when suit property is purchased by two separate persons by separate deeds, then a suit by all of them for eviction of the whole property is maintainable.