DINA NATH Vs. KEWAL KRISHAN

JUDGEMENT

(1.) RESPONDENT filed a suit for ejectment of appellant from the vacant site measuring 86' towards North, 79' towards South, 29' towards East and 32' towards West and detailed in the plaint mainly on the ground of default in the payment of the rent. The suit of the plaintiff was resisted alleging inter alia that the rent deed executed by him was got executed by fraud and misrepresentation and that plaintiffs 2 to 7 were not the heirs of Nek Ram, the original landlord.

(2.) ON the pleadings of the parties the following issues were framed by the trial Court on 19.7.1972 :

(3.) THE trial court passed a decree for ejectment of the defendant No. 1 from the suit property and for recovery of Rs. 800/- on account of the rent and damages, which was confirmed by the first appellate court vide the judgment and decree impugned in this appeal.