CHIRANJEEV LAL KAKHANI Vs. RAMESH CHANDRA KAKANEE

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 09.07.2019 passed by the appellate court, whereby the application filed by the petitioner seeking leave to appeal as well as the appeal, have been rejected.

(2.) The respondents No. 1 to 3 filed a suit for eviction against respondent No.4, inter alia, claiming themselves to be a landlord of the suit property. The tenant-respondent No.4 contested the said averment and claimed that he was the tenant of the petitioner-Chiranjeev Lal.

(3.) The trial court by its decree dated 15.02.2019 (Annex.-9), came to the conclusion on the issue pertaining to the landlord- tenant relationship that the plaintiffs-respondents No.1 to 3 were the landlord.