DHIRAJ LAL GOHIL Vs. PINGLA DEWANGAN

JUDGEMENT

(1.) Heard on admission.

(2.) Appellant/Plaintiff has preferred this second appeal under Section 100 of the Code of Civil Procedure (for brevity "CPC") against the judgment and decree dated 15.3.2016 passed by District Judge Bilaspur in Civil Appeal No. 114-A/2015 affirming the judgment and decree dated 14.8.2015 passed by Civil Judge Class-I Bilaspur in Civil Suit No. 129-A/2015 whereby the suit filed by plaintiff - Pingla Dewangan for eviction was decreed.

(3.) Facts of the case in brief are that on 3.8.2011 respondent/plaintiff - Pingla Dewangan filed a suit for eviction and vacant possession on the ground of bona fide need of her daughter and son to start business. She has pleaded in the plaint that the suit premises was purchased by her on 13.10.2008 and now the appellant/defendant has become her tenant. Undisputedly, after the notice of the suit was received by the defendant, the entire rent was deposited by him on 21.9.2011. Plaintiff has pleaded that adjacent premises has already fallen vacant and if the suit premises is also vacated, it would be of great use for her son and daughter who want to start their own business in the said premises.