TARA DEVI KATOCH Vs. VIJAY KUMAR

JUDGEMENT

(1.) HEARD and gone through the record. This appeal is by a tenant against whom a decree for possession by way of ejectment, after service of notice under Section 106 of the Transfer of Property Act, has been passed by the trial court and affirmed by the District Judge.

(2.) MAIN grievance of the appellant- tenant is that the respondent- plaintiff was not the sole land-lord, and, therefore, the suit without impleadment of other co-landlords was not competent and maintainable. Also, it is urged by the learned counsel that notice was defective.

(3.) APPELLANT - defendant contested the suit. Various preliminary objections were raised. It was alleged that notice was defective, inasmuch as the date for vacation of the premises was mentioned as 31st January, 2001 while the notice itself was 8th January, 2002.