MUNSHI LAL Vs. SMT. SANTOSH & ORS.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed by the landlord against the judgment and order of the High Court of Delhi in CM (M) No. 1574 of 2010. The High Court held that the respondent-tenant, Hakim Rai had not sub-let the premises to his son-in-law, Raj Kumar in pursuance of a partnership deed dated 20.05.1983 entered into between them.

(3.) Hakim Rai died and was substituted by respondent Nos. 1 to 5 i.e. his widow and four daughters. The respondent No.1, Smt. Sumitra Devi, was deleted from the array of parties upon her death.