KARTAR SINGH Vs. PREM SINGH JAGI

JUDGEMENT

(1.) THIS second appeal is directed against the concurrent decisions of the Courts below decreeing the Plaintiff's suit for possession of the premises in dispute.

(2.) THE premises in dispute are quarter No. 41/1 to 4, Romesh Nagar. Delhi. It is government built property. The property was sold in open auction on 2nd December, 1956. Plaintiff Prem Singh Jagi was the highest bidder and his bid was accepted and provisional possession of the premises was delivered to him. So far no sale certificate has been issued to the Plaintiff. The Defendant was inducted into the premises in dispute by the Plaintiff. The Plaintiff has terminated the tenancy by notice and has brought the present suit for possession.

(3.) RELIEF ?