SRI KULDEOTAJI Vs. NATHU RAM NARNOLI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) A juristic person, Kuldeotaji, through its Sewait and Manager-Anil Kumar Nande filed eviction Suit No.02 of 2001 against the petitioner and others for their ejectment on the ground of personal necessity and default in payment of rent. Arrears of rent was also claimed in the suit.

(3.) Status of the defendants is that defendant No.1 M/s Naroli and Company is a partnership firm and three full brothers who were arrayed as defendant Nos.2 to 4 were partners of the firm.