HARI KISHAN DASS Vs. NARSI DAS

JUDGEMENT

(1.) THE ejectment of the respondents was sought by the petitioner Hari Kishan Dass on the ground of non-payment of rent since 5-4-1968 to 5-8-1969.

(2.) THE tenant-respondents denied the relationship of the landlord and tenants. The title of Hari Kishan Dass petitioner over the shop in dispute was also challenged. The execution of the rent note was denied. The adverse possession for the last 16 years as owner of the demised premises was asserted. It was claimed that they were in possession of the shop in dispute since 1953. It was averred that some suit with respect to the title of the shop in dispute was pending between Matu Ram and Hari Kishan Dass Landlord.

(3.) NO arrears of rent were tendered. The authorities below came to the conclusion that there was no relationship of landlord and tenants. The rent note alleged to have been executed by the respondents was found to have been tempered with and therefore, it was held that the rent note was a void document and no note of the same could be taken