RAMANANDAN SINGH Vs. SWAMINATH SINGH

JUDGEMENT

(1.) THE defendant is the appellate. He has lost the case in the two courts below.

(2.) THE plaintiff, Swaminath Singh, a lunatic, under the guardianship of his mother, appointed by Court vide Lunacy Case No. 392 of 1974 filed Title Suit No. 247 of 1981 against the defendant, Ramnandan Singh, in the court of the Subordinate Judge, Patna for a decree of eviction from the premises described in Schedule 1 to the plaint as also for arrears of rent as well as damages and mesne profits, past and future.

(3.) ALTHOUGH the parties in the pleadings have given history of their relationship and happening right from the year 1961 onwards but in my opinion those matters are not necessary to be enumerated or gone into in detail for the purpose of the present second appeal.