RAJESH PRAKASH PUJARI Vs. RAICHAND

JUDGEMENT

(1.) The appellant/plaintiff has filed the instant Second Appeal under Sec. 100 of the C.P.C. challenging the judgment and decree dtd. 29/4/2005 passed by the learned First Additional District Judge, Raipur in Civil Appeal No. 13-A/2002, by which learned First Additional District Judge, Raipur has set aside the judgment and decree dtd. 14/9/1999 passed by the learned First Civil Judge Class-2, Raipur in Civil Suit No. 77A/91 by which learned First Civil Judge Class-2, Raipur has granted decree of eviction of the tenants from the suit premises on the count that plaintiff has been able to prove the bona fide requirement of the suit premises. Initially the suit was filed before the rent controlling authority, Raipur and vide order dtd. 1/3/1984 the suit was transferred to District Court, Raipur and thereafter the learned District Judge has transferred the suit to learned Civil Judge, Class II Raipur on 10/9/1985.

(2.) The appeal was admitted on 7/5/2013 on the following substantial question of law:-

(3.) For the sake of convenience, the parties shall be referred to in terms of their status in Civil Suit No. 77A/91.