PANKAJ JAIN Vs. BHAJAN LAL GHADISAJ

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) BRIEFLY stated the facts of the case are that shop in dispute was rented out by late shri Phool Chand Jain to respondent no. 1-Bhajan lal on monthly rent of Rs. 300/ -. After the death of original landlord late Shri Phool chand Jain, the tenant-respondent no. 1 Bhajan lal moved an application before Civil Judge (Junior Division), Alwar under section 19a of the Rajasthan Premises (Control of Rent and eviction) Act, 1950 to the effect that after the death of late Shri Phool Chand Jain, the non-applicants no. 1 and 2 Shri Adesh Kumar jain S/o late Shri Phool Chand Jain and Smt. Sumitra Devi, widow of late Shri Phool Chand jain are claiming themselves as owner of the shop and are demanding monthly rent from him. Similarly, the non-applicant no. 4 Smt. Sunita jain, W/o Shri Adesh Kumar Jain is also claiming herself as owner of the property and is demanding the monthly rent from him.

(3.) THEREFORE, he is not aware as to who is competent owner to receive the monthly rent from him and in these circumstances, he has no alternative except to deposit the amount of monthly rent of the shop in dispute in the court. Therefore, he may be permitted to deposit the amount of monthly rent for the period January and February, 1995 in the Court.