ANAND PARKASH Vs. LAKSHMI DEVI

JUDGEMENT

(1.) The only point which arises for consideration in this revision is whether the tenancy rights in respect of a shop are heritable. This matter was considered by me in great detail in Civil Revision No. 1535 of 1980, Daljit Singh and others v. Gurmukh Dass, decided on 21-4-1981, wherein I concluded that the tenancy rights in respect of a shop are not heritable. In view of that decision, the counsel for the petitioners had nothing further to say as the tenant of the shop died and no right survived to his legal representatives to continue the appeal filed by him. Accordingly this revision petition is dismissed being devoid of merit but without any orders as to costs.