UMA SHANKAR CHOWBEY Vs. DHANESHWARI

JUDGEMENT

(1.) This appeal, by defendant 1, from the concurrent findings of the Courts below, involves the interpretation of the second paragraph of Section 44 of the Transfer of Property Act.

(2.) Section 44 reads thus :

(3.) The only question of law, which has been raised in this appeal, is : Whether the defendant 1 is liable to be ejected?