- (1.) A Suit was filed after determining the tenancy of the applicants in the Revision on the basis of the fact that they had denied in another Release Application that the plaintiffs were complete owners of the property in question and that they were only co-owners of it.
(2.) Before the Suit was being decided, three issues were framed which were as follows: "1. xxx xxx xxx 2. xxx xxx xxx 3. xxx xxx xxx"
(3.) The first issue was as to whether the applicants-tenants had defaulted in payment of rent and the second was as to whether when the defendants had stated that the plaintiffs/respondents were not the sole owners then had they denied the ownership of the plaintiffs.;