JUDGEMENT
S.H.SHETH -
(1.)The plaintiffs filed the present suit for recovering possession of the suit premises on the ground that the defendant had been in arrears of rent from 9th September 1958 to 8th December 1963 It was a period of four years and eight months.
(2.)The defendant denied the plaintiffs claim challenged the validity of notice to quit served upon him and also denied the plaintiffs right to file the suit.
(3.)The learned Trial Judge negatived the contentions raised by the defendant and passed in favour of the plaintiffs decree for possession of the suit premises and also decree for Rs. 1368/against the defendant. He made incidental and consequential orders also.
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