RAUNAK RAM Vs. PISHORI SINGH

JUDGEMENT

(1.) MAHESH Kumar, respondent, took the demised premises on rent from landlord Pishori Singh in the name of firm M/s Jainco describing himself as the proprietor of the firm at a rent at the rate of Rs. 30/- per mensem and rent note was; executed in favour of the landlord by Mahesh Kumar as proprietor of Jainco Motors

(2.) THE landlord sought the ejectment on the grounds of subletting of demised premises and non-payment of rent.

(3.) THE claim of the landlord was denied. It was averred that the demised premises were taken, on rent by M/s Jainco Motors which is a partnership firm and the respondents were the partners of the firm. Mahesh Kumar was one of the partners. The rent was tendered by Raunak Ram.