Ray, J. - (1.) This appeal is by certificate from the judgment dated 8 February 1965 passed in Regular First Appeal No. 59-D of the 1956 by the High Court of Punjab Circuit Bench at Delhi.
(2.) The appellant filed suit against respondent No. 2 herein and claimed possession of suit premises. Respondent No. 2 had taken possession of the premises on 1 February 1954. On 17 September 1954 respondent No. 2 gave notice to the appellant that the premises occupied by it would not be required by it after 30 September 1954.
(3.) The controversy is that respondent No. 2 did not deliver vacant possession to the appellant or his son though the appellant specifically wrote to the respondent in that behalf.;