ARJAN SINGH Vs. AMAR NATH

JUDGEMENT

(1.) ADMITTEDLY , the Appellants were inducted as tenants by the mortgagee during subsistence of the mortgage. The short question involved in the appeal was as to whether they are liable to be ejected on redemption or not. Both the Courts below have decreed the suit and negatived the pleas taken by the Appellants.

(2.) LEARNED Counsel for the Appellants contended that since the Appellants were inducted as tenants on account of the permission granted by the mortgagor, they were entitled to continue as tenants now even after the redemption. In support of his contention he referred to Smt. Rukhamanbai v. Shivram, A.I.R. 1981 S.C. 1981.