THAKURDEEN Vs. HERO DEVI
LAWS(ALL)-1984-4-69
HIGH COURT OF ALLAHABAD
Decided on April 16,1984

THAKURDEEN Appellant
VERSUS
HERO DEVI Respondents

JUDGEMENT

B.N.SAPRU,J. - (1.) THAKURDEEN is the petitioner in Writ Petition No. 14358 of 1981 while Smt. Mithlesh Kumari and her sons and daughters are the petitioners in Writ Petition No. 14356 of 1981.
(2.) BOTH the petitioners are the tenants of Smt. Herodevi, the respondent No. 1 in both the writ petitions, who is the owner of House No. 32/14, Chawal Mandi, Kanpur. Thakurdeen came into occupation of the accommodation by virtue of an allotment order passed in the year 1950 while the husband of Smt. Mithlesh Kumari, Sri Shekhar Nath Shukla, was a tenant in the building in dispute from the year 1938 and continued as such until he died on 6.6.1980 and after his death the petitioners in the writ petition became the tenants by operation of law. Smt. Herodevi has admittedly in her possession two living rooms plus other auxiliary rooms.
(3.) THAKUR Deen has one living room in his possession in the second floor of the house while Smt. Mithlesh Kumari and others have two rooms along with auxiliary rooms in her possession.;


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