LAWS(P&H)-1997-7-50

HUKAM CHAND Vs. OM CHAND

Decided On July 08, 1997
HUKAM CHAND Appellant
V/S
OM CHAND Respondents

JUDGEMENT

(1.) This is a Letters Patent Appeal against the judgment of the learned Single Judge dated November 25, 1986, dismissing the Regular First Appeal No. 481 of 1977 filed by the appellant.

(2.) Brief facts leading to the filing of the present Letters Patent Appeal may be noticed :

(3.) Learned counsel for the appellant argued that the land in question was 'rented land' as defined Under Section 2(f) of the Act and consequently, the jurisdiction of the Civil Court to pass a decree for ejectment was barred and the lessees had only remedy under the Act to eject the appellant by proving any of the grounds mentioned Under Section 13 of the Act. before adverting to the arguments of the learned counsel for the appellant, the definition of the 'rented land' Under Section 2(f) of the Act may be noticed :