BHANWAR LAL GYAN CHAND Vs. ARUN KUMAR

JUDGEMENT

(1.) HEARD learned counsel for parties.

(2.) THE appellant in this case was a mortgagee of a land by a mortgagor Arun Kumar. In the mortgage deed though it was recited that the shop in question can be rented out if need be when the mortgagee does not use it for his personal purpose. After redemption of mortgage, the tenants of the mortgagee whether are protected to remain in possession as statutory tenants is the question involved.

(3.) THE undertaking shall be filed before the trial court within a period of one month from today.