A K TOPS Vs. KARNANI INDUSTRIAL BANK, LTD

JUDGEMENT

(1.) This is an application under Section 115, Civil P.C.

(2.) The short facts appear to be as follows.

(3.) There was a lease by the Karnani Industrial Bank, Limited, of premises No. 45, Park Street, to a firm of chemists Chandler & Co. Chandler & Co.'s rent fell into arrears and on 25th March 1931, the landlord distrained.