ASHOK KUMAR MISHRA Vs. GOVERDHAN BHAI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment and order of the High Court of Chhattisgarh, Bilaspur in Second Appeal No. 167 of 1995, dated 14.12011 upholding the dismissal of the appellants' suit for eviction of the respondents.

(3.) The appellants are the landlords of a shop where Goverdhan Bhai, the predecessor of the respondents was doing business. This tenancy was created in the year 1968 and was continued. The appellants filed a suit for eviction of the tenant on the ground of default in payment of rent according to the agreement for the period prior to the suit. At this stage, we are not concerned with the other grounds on which the suit was filed.