Sunita Agarwal, J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) The eviction suit was filed by respondent no. 1 namely Sri Lav Pachori son of Late Rishi Kumar Pachori through his next friend namely his mother.
(3.) A categorical assertion made in the plaint was that the suit property was given on lease to one Ram Prasad Pandey by the original owner Late Rishi Kumar Pachori who had let out it on rent to defendant no. 1 namely Ram Bharosey Lal Verma on 10.4.1978, the lease had expired on 31.5.1981. In the meantime, a family settlement had arrived between the co-sharers of the suit property on 15.4.1980, resultant the suit property came in the share of the plaintiff and after expiry of the lease in favour of the Ram Prasad Pandey, he is the rightful owners in possession.;