SUBHASH CHANDRA SEN Vs. GEETA BAI

JUDGEMENT

(1.) HEARD on admission.

(2.) THE instant appeal is directed against the judgment and decree dated 1-2-1994 passed in Civil Appeal No. 81-A/1991 by 1st Additional District Judge, Raipur whereby the judgment and decree dated 19-10-1989 passed by the 2nd Civil Judge, Class II, Raipur in Civil Suit No. 168-A/1987, by which the respondent/plaintiffs suit for eviction and arrears of rent, has been decreed, has been affirmed.

(3.) EARLIER a Suit No. 10-A/85 was filed by the plaintiff against the defendant which was withdrawn by the plaintiff on 12-12-86. In that suit, the defendant in his examination-in-chief admitted that Top Singh Verma was his landlord and he is paying rent Rs. 17/- per month to Top Singh Verma.