RAM BHAGAWAN SINGH Vs. ANIL KUMAR SINHA

JUDGEMENT

(1.) Heard learned counsel for both the parties.

(2.) The present petition has been filed for the following reliefs:-

(3.) The impugned order has arisen out of from the Eviction Suit No. 08 of 2020. The aforesaid Eviction Suit has been filed under Sec. 106 of the Transfer of Property Act, 1882 and Sec. 9 of the C.P.C on the ground that the defendants/respondents have induced new partner namely Nagesh Kumar Gupta as defendant No. 6 against the terms and conditions of lease deed dtd. 31/7/2014. Hence, the lease deed dtd. 31/7/2014 has become null and void.