HARBANS SINGH Vs. TEKAMANI DEVI

JUDGEMENT

(1.) This second appeal arises out of a judgment and decree dated 17-7-1984 passed by Shri Ranjit Prasad Sinha, 3rd Additional Subordinate Judge, Giridih in Title Appeal No. whereby and where under the said learned Court reversed the judgment and decree dated 8-8-1981 passed by Shri D.K. Lal, Munsif, Giridih in Title Suit No. 260 of 1970.

(2.) The facts of the case lie in a very narrow compass.

(3.) The plaintiff filed the aforementioned suit, inter alia, on the ground that the properties in question belonged to one Dhanpat Ram, predecessor in interest of the defendants who by reasons of a sale deed dated 14-5-1966 (Ext. 2) transferred his right, title and interest in favour of the plaintiff. By an unregistered agreement dated 15-5-1966, the plaintiff inducted the said Dhanpat Ram as a tenant in the said premises on a monthly rent of Rs. 125/-. According to the plaintiff the rent in respect of the said tenanted premises was paid up to December, 1967 by the aforesaid Dhanpat Ram.