SOM DUTT Vs. SHYAM SINGH

JUDGEMENT

(1.) The plaintiffs are the appellants, who aggrieved by the judgments and decrees passed by both the learned Courts below, have filed the instant appeal.

(2.) During the pendency of the appeal, the original plaintiff Kheema Ram died and consequently his legal representatives were ordered to be brought on record as appellants. Whether reporters of Local Papers may be allowed to see the Judgment ?Yes The parties shall be referred to as the plaintiff and the defendants.

(3.) Brief facts of the case are that the plaintiff filed a suit for ejectment, possession and recovery against the defendants on the ground that he was the owner of the land alongwith other building existing over a portion of the suit land comprised in Khata/Khatauni No. 57 min/67, Khasra No. 524/330 min, situated in Village Chamia, Pargana Bharoli, Tehsil Kasauli, District Solan, H.P. It was averred that he had inducted defendant No.1 as tenant in the shop measuring 10 x 10 feet on monthly rent of Rs.600/- in the year 2003. Defendant No.1 was irregular in the payment of rent and did not pay the rent in time. Thereafter, defendant No.1 sub let the shop without permission of the plaintiff in favour of defendant No.2. On these allegations, the plaintiff sought ejectment of the defendants and further sought recovery of arrears of rent amounting to Rs.4200/-.