OCHHAVLAL CHANDRAPRASAD Vs. GOPAL KALYAN

JUDGEMENT

(1.) The only question that arises in this suit is whether an annual tenancy to which the Land Revenue Code applies can be determined without a notice in writing by the landlord.

(2.) It is urged before us that it can, because there was a re- pudiation of the landlord's title.

(3.) As a matter of fact there was, in this case, no repudiation of the relation of landlord and tenant. But apart from that we must give effect to the express provisions of the Land Revenue Code.