MOHAMAD UMAR Vs. MUSAMMAT MAN KOER

JUDGEMENT

(1.) In this case the suit was brought by the plaintiff asking for several reliefs, mainly for a declaration that she was entitled to a certain house and for possession and for arrears of rent.

(2.) The defendant No. 1 is the tenant of the house; defendant No. 2 is a person who purchased the house on the 22nd of March 1911 from the defendants Nos. 3 and 4, the daughter and grandson of one Har Lal Bhagat.

(3.) The first Court gave the plaintiff a decree for arrears of rent only. That Court would have awarded a decree for possession of the property to the plaintiff but for the fact that the requisite notice had not been served.