DEEPCHAND TEJPAL SINGH Vs. NARENDRA PRASAD MITTAL

JUDGEMENT

(1.) THIS is an appeal by the defendant-tenant arising out of a suit for his ejectment filed by the plaintiff-respondent wherein he had also claimed a decree for arrears of rent alleged to be due from him.

(2.) THE suit had been contested by the defendant-tenant, inter alia, on the grounds: (1) that the plaintiff-respondent was not his landlord, for the reasons- (a) that he had not been inducted into the suit premises by him or his pre-decessor-in-title, and (b) that, in any case, the sale by which he claimed title to the suit premises was invalid and conveyed no title to him; and (2) that the notice terminating the tenancy was invalid in law as, under a special agreement, he was entitled to a notice of three months.

(3.) THE trial Court decreed the suit both for ejectment as well as for arrears of rent holding, inter alia, that the plaintiff-respondent was the landlord of the defendant-appellant tenant.