NAWAB SARDAR MEER SULTAN SAHEB ALIM KHAN SAHEB Vs. R.R. GIBSON

JUDGEMENT

(1.) THIS is a petition by the plaintiffs -landlords whose suit for eviction against their tenant -defendant No. ] (opponent No. 1) and alleged sub -tenant -defendant No. 2 (opponent No. 2) was decreed by the trial Court but in an appeal filed by the defendants that decree was set aside and the suit was dismissed by the appeal Court.

(2.) THE facts of the case, in so far as they are relevant, may be briefly stated as follows:

(3.) DEFENDANT No. 1 has been a tenant of the premises in dispute since 1938 and a part of the premises is now occupied by defendant No. 2.