MISHRILAL Vs. JANKINANDAN

JUDGEMENT

(1.) THESE are two connected appeals filed by the plaintiff-land-lord Mishrilal against two sets of tenants in respect of different premises in the same building, situated in 'c' Scheme, Jaipur.

(2.) BOTH the suits were instituted by Motilal and one of his sons Ramkurnar on identical grounds, viz. (i) that the premises in question were required by the plaintiffs for their own occupation as well as for occupation of their family and (ii) that the premises had been unlawfully sublet by the tenants. The suit against Jankinandan was dismissed and the judgment and decree by the trial court were upheld by the District Judge, Jaipur City whereas the suit against Hariprasad was decreed by the trial court, but dismissed, on appeal by the defendant, by the District Judge, Jaipur. Hence both these appeals by the plaintiffs.

(3.) LET a copy of this order be placed on the file of each of the two appeals. .