MAQSOOD Vs. BHOLA NATH

JUDGEMENT

(1.) This is second appeal filed by the defendant-tenant against the judgment and decree dated 9.12.1999 passed by the District, Judge, Karauli whereby the appeal filed by the plaintiff was allowed and the judgment passed by the learned Trial Court dated 15.5.1998 dismissing the suit for eviction was set aside.

(2.) I have heard learned counsel appearing for the appellant and the learned counsel on behalf of respondent-caveator, as the respondent entered a caveat, and perused the judgments of both the Courts below as well as the records which have been summoned in this case by order dated 24.1.2005.

(3.) The learned counsel for the appellants has submitted that it is a case of reversal of the judgment and decree, inasmuch as, the learned trial Court did not find favour that the case of the plaintiff-respondent landlord on the ground of the premises having been sublet to the defendants No.6 and 7 by the father of defendants No. 1 to 5.