- (1.) Heard Sri Om Prakash holding brief of Sri S.C. Mandhyan, learned Counsel for the Petitioners and Sri Lalit Kumar, learned Counsel for the Respondent.
(2.) Petitioners filed Original Suit No 334 of 1996 seeking relief of injunction on the ground that the Petitioner No. 1 and his brother namely Ratan Prakash who are members of joint Hindu Family living in the same rented house from very inception should be declared as co-tenant.
(3.) Another SCC suit No. 63 of 1996 was filed by the Respondent against Smt. Kanta Devi, widow of Ratan Prakash alleging that her husband was tenant in the house in dispute, that tenancy devolved upon her and she having permanently shifted to Agra has sublet the house to one Raj Kumar and that she had defaulted in payment of rent as such was liable to be evicted.;