SUDAMABAI Vs. PRATAPSINGH

JUDGEMENT

(1.) This revision petition is directed against the decree dt. 29-1-1980 passed by the Ivth Additional Judge to the District Judge, Indore exercising powers under the Provincial Small Cause Courts Act,1887 (for short 'the Act') in small cause case No. 1306/79.

(2.) Circumstances giving rise to the petition are these. The non-applicant sued the applicant for recovery of arrears of rent in respect of the accommodation in question alleging that the latter was his tenant. The non-applicant claimed title to the property under a sale-deed. The applicant contested the title of the non-applicant and denied the relationship of landlord and tenant.

(3.) After trial, the learned trial Court decreed the claim for arrears and hence this revision.