SHYAM SUNDER KESHARWANI Vs. JYOTIPRASAD SHUKLA

JUDGEMENT

(1.) This first appeal is preferred under Section 96 of the Code of Civil Procedure, 1908 against judgment/ decree dated 30.11.2013 passed by Third Additional District Judge, Bilaspur, District- Bilaspur (C.G.) in Civil Suit No. 42A/2011, wherein the said court decreed the suit filed by the respondent/ plaintiff against the appellants/ defendants for eviction from the suit premises and for recovery of arrears of rent.

(2.) In the present case, the suit premises is situated near Darbar Lodge, Telipara, Bilaspur. It is alleged that the suit premises was rented to the appellants which is bonafidely required for residence of the respondent, his son and family and for arrears of rent. The trial court after evaluating the evidence of both sides, recorded finding in favour of the respondents and passed the decree as mentioned above.

(3.) Learned counsel for the appellants submits as under:-