SAIFUDDIN (DEAD) THROUGH LRS Vs. JYOTI PRASAD SHUKLA

JUDGEMENT

(1.) The instant appeal is against the judgment and decree dated 19.01.2007 passed in Civil Appeal No.21-A/2005 by the 8th Additional District Judge, Bilaspur, whereby the judgment and decree for ejectment and arrears of rent has been granted in favour of the respondent.

(2.) During the course of argument, learned counsel for the appellant would submit that the appellant has already vacated the premises in the month of August, 2017 and it is submitted that only the substantial question of this appeal is the question of quantum of rent is in dispute.

(3.) The Court while admitting the appeal on 21.01.2009 has admitted the following substantial questions of law :