SANWARMAL Vs. MURARILAL

JUDGEMENT

(1.) This Civil Second Appeal by the defendant-tenant Sanwarmal involves a question of law regarding the ambit and scope of Section 13 (A) of the Rajasthan Premises (Control of Rent and Eviction) Act, 1950 (hereinafter referred to as the Act).

(2.) The facts of the case and the events leading to the preference to the Division Bench are these.

(3.) Two shops, fully described in para 2 of the plaint, were let out by Murarilal plaintiff-respondent under a rent note dated March 10, 1958 to defendant- appellant Sanwarmal on a monthly rent of Rs. 19/-. The plaintiff Murarilal and the defendant Sanwarmal shall hereinafter be referred to as the plaintiff and defendant respectively.