1. We are of opinion that the learned Judge decided this case rightly. We, therefore, dismiss the appeal.
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
