- (1.) Although the matter is appearing under the heading 'application' , by consent of the learned advocates appearing for the parties, the appeal itself is taken up for hearing by treating the same as on day's list and upon dispensation of all formalities. This is an appeal arising out of a suit for recovery of possession.
(2.) The plaintiffs are the transferee landlords. They purchased the property from the erstwhile rightful owner.
(3.) The defendant was inducted as a tenant in relation to the properties covered by schedule 'A' to the plaint by the erstwhile owner at a monthly rental of Rs. 350/- (Rupees three hundred fifty) only payable according to English calendar. The defendant, it was alleged by the plaintiffs, took forcible possession of the 'B' schedule property. The defendant, also, defaulted in payment of rent in spite of notice by the plaintiffs.;