MAHFOOZ BEG Vs. KHALEEZA BEGUM

JUDGEMENT

(1.) HEARD and perused this order dated 10 -8 -1988. The petitioner is a tenant.

(2.) PLAINTIFF instituted a suit for the recovery of rent and ejectment also on the ground of default and bonafide need etc. Learned Counsel for the petitioner submits that Khaliza Begum, treats herself as a landlord. Similarly, Amalgamated Yatim Khana Moinia Islamia, treats itself as a landlord. A case of the petitioner is that the suit has been instituted earlier by Amalgamated Yatimkhana against Smt. Khaliza Begum, in which the petitioner is also a party. It was submitted by the Amalgamated Yatimkhana, that the waqf has been created by Mst. Unuisa, in her favour.

(3.) IN the result, I do not find any force in this revision petition and the same is rejected.