BIMLA Vs. SURENDER KUMAR JAIN

JUDGEMENT

(1.) THE present eviction petition pertains to property bearing Nos. B-XIV63/42/2.

(2.) THE demised premises was owned by Shri Bishan Sarup, husband of petitioner No. 1 and father of the petitioner Nos. 2 to 6. After the death of Bishan Sarup, petitioners became owner of the demised premises.

(3.) AGREEMENT deed, Exhibit A8, was executed between the parties, wherein it was stipulated, that the respondents would not install any printing press or paper cutting machine in the demised premises, as petitioner No. 1 and her late husband, Shri Bishan Sarup, were old persons and did not want any disturbance.