BHARAT SAHU Vs. GADADHAR RAMANUJ DAS

JUDGEMENT

(1.) THIS second appeal of defendants 1 and 2 is against the confirming Judgment of the lower appellate Court arising out of a suit brought by the plaintiff for ejectment of the defendants in respect of a house situate in the town of Puri.

(2.) THE only point urged in the second appeal is that the notice to quit is not valid.

(3.) DEFENDANT I is the original tenant. Defendant 2 is his brother. Defendants 3 to 7 are the Sub -tenants of defendant 1.