KRISHNA PADA DAS Vs. TEJPAL JHUNJHUNWALLA

JUDGEMENT

(1.) THIS is an appeal from the judgment dated 3 July, 1964 passed by the City Civil Court in Ejectment Suit mo. 741 of 1963.

(2.) THE defendant is the appellant,. The plaintiffs filed the suit for possession of the premises described fully in the suit.

(3.) IN the trial court 5 issues were framed. First, whether the notice was valid and whether the tenancy was for manufacturing purposes ? Secondly, whether the court had jurisdiction to try the suit ? Thirdly, whether the plaintiffs reasonably required the premises for purposes of building and rebuilding ? fourthly, whether the defendant sub-let the premises without the written consent of the plaintiffs ? Fifthly, whether there was any relationship of landlord and tenant between the parties in respect of the disputed premises and whether the defendant was thika tenant ?