1. We are of opinion that the learned Judge decided this case rightly. We, therefore, dismiss the appeal.
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Bhagwati Shukul v. Ram Jatan Tewari And Others
Bhagwati Shukul v. Ram Jatan Tewari And Others
(High Court Of Judicature At Allahabad)
| 29-11-1922
Advocate List
Bench
- HON'BLE JUSTICE GRIMWOOD MEARS, C.J.
- HON'BLE JUSTICE STUART, J
Eq Citations
- 73 IND. CAS. 648
- AIR 1924 ALL 23
- LQ/AllHC/1922/417
Head Note
Rent Control and Eviction — Eviction — Tenant not entitled to eviction — Tenant not having any right to eviction — Appeal dismissed
