AJAY BAFNA Vs. KAMLA BAI BHATTAD

JUDGEMENT

(1.) The instant appeal is against the judgment and decree dated 08.05.2018 passed by the Court of Fourth Additional District Judge, Durg, in Civil Suit No.006446-A/2012 whereby the decree of ejectment and arrears of rent has been passed.

(2.) During the course of admission, this fact was not put to dispute that respondent No.1/plaintiff has attained the age of 92 years. Considering the age of the respondent/ plaintiff, the appeal is finally heard with the consent of the parties.

(3.) Brief facts, in this case, are that, a suit was filed by Smt. Kamla Bai Bhattad against (i) Smt. Sundar Bai W/o. Late Fulchand Bafna (ii) Sanjay Bafna, S/o. Late Fulchand Bafna (iii) Ajay Bafna, S/o. Late Fulchand Bafna & (iv) Hukumchand Bafna. During the course of trial, Smt. Sundar Bai died as such Sanjay Bafna, Ajay Bafna & Hukumchand Bafna remained as defendants.