NAVNEET RAI Vs. OTMAL

JUDGEMENT

(1.) The decree for ejectment from the suit premises on the ground of personal need was granted against Navneet Rai. During the pendency of the appeal, Navneet Rai died on 21-3-1992 and his legal representatives Ku. Shashi Gupta (daughter), Suresh Prakash, Vijay Prakash and Anil Gupta were joined as a party in his place in the second appeal vide order dated 30/07/1992.

(2.) The matter came up for hearing.

(3.) It is contended by the counsel for the respondent that the legal representatives are not the tenants within the meaning of Section 3(vii)(b) of the Rajasthan Premises (Control of Rent and Eviction) Act, 1950 (for short, 'the Act') and, therefore, this appeal be dismissed.