RAMRATI Vs. RAM KRISHNA

JUDGEMENT

(1.) This appeal is by the defendant/tenant under section 100 of the Code of Civil Procedure .

(2.) The appeal was admitted on the following substantial questions of law ;

(3.) The respondent filed a suit for eviction on the allegations that he purchased the suit house by a registered sale-deed dated 19.3.1979 for a consideration of Rs. 24,000.00 vide Ex. P-1. By registered post acknowledgement due, he sent a notice (Ex. p. 2) informing the appellant as to the transfer of title in his favour of the suit house. Previous landlord Ganga Singh also sent a notice (Ex. p: 3) to the tenant. These notices were received on 6.6.1979 vide acknowledgement, Ex. p. 4. The appellant sent a reply (Ex. p. 5) asserting that she had purchased the suit house about 25 years ago and was occupying the suit house in her own rights as owner. The respondent further alleged that after terminating his tenancy, w.e.f. 31.12.1979, he filed the suit for eviction on the ground of arrears of rent, denial of title and far reconstruction.