JUDGEMENT
M.P.SINGH, J. -
(1.) RESPONDENT No. 3 Krishna Avtar is the landlord of the building comprising of two shops on the ground floor and a residential accommodation in the first floor.
(2.) THE eastern shop on the ground floor was let out to Ratan Marwari, at the rate of Rs. 22 per month where he was carrying on the business of general merchandise.
The western shop on the ground floor and the residential portion of the first floor was let out to one Ram Chandra, who died on 4.12.1973 leaving behind his widow Smt. Reshma Devi and two sons Sumer Chand and Kailash Chand. Out of these two sons, Kailash Chand has also died leaving behind respondent Nos. 6 to 11, as his heirs. Sumer Chand is said to be doing the business of goldsmith in this shop and using the first floor for residential purposes.
(3.) RAM Chandra died after executing a Will on 1.4.1971 in favour of his son Sumer Chand, the petitioner in writ petition No. 1591 of 1988, which was duly registered on 5.7.1971.;
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