SARDAR SINGH Vs. MAN SINGH

JUDGEMENT

(1.) This is a plaintiffs appeal and arises out of a suit for possession of a house.

(2.) It appears that the plaintiffs brought a suit in the Court of Small Causes for rent of the house in dispute against the defendant-respondent, on the allegation that the house in dispute belonged to the plaintiffs, and that the defendant was in occupation of the same as a lessee on behalf of the plaintiffs. This allegation of the plaintiffs was denied by the defendant in the written statement filed in the Court of Small Causes, and the defendant asserted that he was the owner of the house. Thereupon the plaint filed in the Court of Small Causes was returned to the plaintiffs, and the plaintiffs then filed the suit that has given rise to the present appeal.

(3.) The plaintiffs case was that the house in dispute belonged to them and that as the defendant, who was a mere lessee on behalf of the plaintiffs, had denied the plaintiffs title to the house in dispute in the written statement filed by him in the Court of Small Causes, he was liable to ejectment.