DEVILAL RATHI Vs. PREM CHAND

JUDGEMENT

(1.) THIS is a civil second appeal by the defendant in a suit for eviction the decree of which was granted by the Munsif, Nasirabad, confirmed by the Additional Civil Judge, Ajmer.

(2.) THE only point argued by Shri C.K. Garg was that the counsel for the defendant conceded that the amendment Act of Rajasthan Premises (Control of Rent and Eviction) Act,1950 (hereinafter, for brevity 'the Act'), would not apply to the 'cantonment', and he was not justified in making this concession.

(3.) HOWEVER , in view of the importance of the matter and question of construction and implication of law involved, I have heard Shri Garg at length even on the merits of the case about the applicability of Section 14 of the Rajasthan Premises (control of Rent and Eviction) Act, which was introduced by an amendment. There is no doubt that Nasirabad is cantonment area.