V.K.Khanna, J. - (1.) -This is a plaintiff's second appeal arising out of a suit for ejectment of the defendants from the accommodation in suit.
(2.) The plaintiffs case was that defendant No. 1 had not paid rent and had sublet the accommodation to defendant No. 2. It was also alleged that the rent has not been paid despite service oi notice.
(3.) Defendant No. 1 contested the aforesaid suit on the ground that no notice had been served on him and that he had entered into a partnership with Niranjan Singh, defendant No. 2, with the permission of the plaintiff and that after dissolution of the partnership, Niranjan Singh, defendant No. 2, is continuing in occupation of the promises in dispute. Niranjan Singh, defendant No. 2, contended that defendant No. 1 vacated the accommodation in 1962 and that he was in possession of the accommodation in dispute while allotment orders were passed in his favour.;