BANSAL TRADERS Vs. NANDALAL GATTANI

JUDGEMENT

(1.) This revision application U/s. 115 read with Section 151 of the C.P.C. is directed against the judgment and decree of the appellate Court confirming the judgment and decree passed by the Trial Court in the suit instituted by the Landlord as plaintiff which is the opposite party herein against the defendants, the petitioners herein.

(2.) The facts material for the purpose of disposal of the revision application are as follows:

(3.) The petitioner No. 1 is a Firm registered under Indian Partnership Act and the petitioner Nos. 2 and 3 are its partners. The subject matter of Title suit being No. 39/94 instituted by the plaintiff/opposite party is a room on the ground floor of the house originally belonging to the deceased father of the opposite party situated at Jorhat in Ward No. 7 with Municipality Holding No. 333 A. The suit room was taken on rent by the defendant/petitioner No. 1 way back in 1985. The original Landlord, i.e. the deceased father of the plaintiff/O.P. lost both his first and second sons who were elder brothers of the plaintiff/ O.P. It is the plaintiff/O.P. who has been looking after the business of his deceased father.