RAMESH CHANDRA SHARMA Vs. RAMJI DAS AGARWAL

JUDGEMENT

(1.) This second appeal arises out of judgment and decree dated 12.02.1999 in Civil Appeal No. 179 of 1994 (Ramji Das Agarwal Vs Ramesh Chandra Sharma) rendered by the learned Additional District Judge IV, Jhansi, which set aside the judgment and decree dated 22.11.1994 entered by Additional Munsif 3rd, Jhansi.

(2.) The plaintiff-appellant brought civil action for eviction, of the defendant-respondent, from the premises in dispute, by instituting (Ramesh Chandra Sharma Vs Ramji Das Agarwal) before the III Additional Munsif, Jhansi.

(3.) The case of the plaintiff-appellant, as set out in the plaint, was that the plaintiff is the landlord of the property in dispute. The defendant-respondent is a tenant in the disputed property. The rent of the property which was payable by the defendant tenant was at the rate of Rs. 300/- per month. A notice terminating the tenancy was served upon the defendant-respondent by the plaintiff-appellant.