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Khema Nand v. East Indian Rly., Administration
Khema Nand v. East Indian Rly., Administration
(High Court Of Judicature At Allahabad)
| 06-01-1943
Advocate List
Bench
- HON'BLE JUSTICE HAMILTON, J
Eq Citations
- 1943 13 AWR 53
- AIR 1943 ALL 243
- LQ/AllHC/1943/3
Head Note
Rent Control and Eviction — Eviction — Eviction on ground of non-payment of rent — Whether respondent tenant had failed to pay rent — Respondent tenant paid rent for period from 1st January, 2007 to 31st March, 2007 — Appellant landlord not producing any evidence to show that respondent tenant had failed to pay rent for said period — Held, appellant landlord was not entitled to evict respondent tenant from premises on ground of non-payment of rent — Civil Procedure Code, 1908 — Or. 20 Rr. 10 & 11
