LADHARAM (DEAD) Vs. DARGAH COMMITTEE, AJMER

JUDGEMENT

(1.) Mr. Amit Gupta, appearing for the respondent-landlord, points out that the judgment and decree of the trial court, passed on 24.04.2007, has since been executed and the respondent-landlord put in possession on 04.01.2013.

(2.) Counsel for the appellant-tenant however submit that he has no instruction on this aspect of the matter.

(3.) Aside of the above, a perusal of the impugned judgment and decree dated 24.04.2007 indicates that the courts below have come to a concurrent finding that the tenancy of the appellant-tenant was terminated by a notice under Section 106 of the Transfer of Property Act, 1882 consequent to which the respondent-landlord was entitled to the possession of the premises in issue.