BHIM Vs. MURTI SAT NARAIN BHAGWAN

JUDGEMENT

(1.) THIS is defendant's second appeal against whom suit for possession has been decreed by both the courts below.

(2.) ADMITTEDLY , one Gopi Ram was tenant on the premises in dispute who died on 6th July, 1972. After his death, his heirs continued to occupy the premises in dispute. The plaintiff-landlord filed the suit for possession alleging that the defendants are trespassers after the death of the original tenant Gopi Ram. Both courts below decreed the plaintiff's suit.

(3.) CONSEQUENTLY , this appeal succeeds, the judgment and decrees of the Courts below are set aside and the plaintiff's suit is dismissed with no orders as to costs. Appeal accepted.