MAGAN LAL Vs. SURAJ PARKASH

JUDGEMENT

(1.) SURAJ Parkash landlord filed an application for ejectment of his tenant Tarsem Lal from House No. 131, consisting of four rooms, a verandah and a court-yard on the grounds of subletting, change of user and value and utility of the premises having been impaired.

(2.) TARSEM Lal tenant took the stand that he had vacated the demised premises and handed over possession thereof to the landlord, whereafter he had leased it out to Magan Lal-respondent No. 2. All other allegations were denied.

(3.) RESPONDENT Magan Lal in his reply contended that he had taken the house in dispute alongwith some other land adjoining the same on rent from the landlord Suraj Parkash w. e. f. June 1, 1976, and had paid one month's rent in advance in the presence of certain persons, but the landlord had not issued any receipt there for.