KALAWATI BAI Vs. SHITALDAS

JUDGEMENT

(1.) THIS is a second appeal by the plaintiff in a suit for ejectment and recovery of damages. The subject matter of the suit is a shop situated in a house in Ajmer which the plaintiff purchased at an auction sale on 27th April, 1954.

(2.) PLAINTIFF's case was that the defendants were mere trespassers and were liable to be evicted from the premises.

(3.) THE defence of both the defendants was that they were in occupation of the premises as tenants.