BHOLA NATH Vs. MOHAMMAD IBRAHIM

JUDGEMENT

(1.) The present second appeal has been filed by the defendant appellant.

(2.) The facts necessary for the decision of the appeal are as under.Plaintiff-respondents filed a suit for ejectment, recovery of arrears of rent and damages for use and occupation with the allegation that they are the owners of the shop in suit of which the defendant appellant is the tenant at the rate of Rs. 22.50.00 per month. The defendant has not paid rent since 1-1-1965.

(3.) The suit was filed mainly on two grounds, namely, (1) on the ground of default in payment of rent and (2) on the ground of making material alterations, in the building without the consent of the landlord.