KISHORCHAND BHOI Vs. LEELA SAHU

JUDGEMENT

(1.) This is tenant's second appeal under Section 100 of CPC against the eviction decree dated passed by the 6th Civil Judge Class-1 in Civil Suit No.82-A/2002 vide judgment and decree 13.12.2010 and affirmed by the 3rd Additional District Judge, Raipur (C.G.) in Civil Appeal No. 7-A/2011 vide judgment and decree dated 29.10.2011.

(2.) The instant appeal was admitted for hearing on 22.03.2012 on the following substantial question of law:

(3.) The trial Court, vide judgment and decree dated 13.12.2010 granted decree of eviction, arrears of rent of Rs.5850/- and damages from the date of suit at the rate of Rs.100/- per day till recovery of possession in favour of the plaintiff. The first appellate Court vide impugned judgment and decree dated 29.10.2011 affirmed the above judgment and decree.