KACHARDAS SHANKARLAL KARWA Vs. SHRIKRISHNA LADURAM SHARMA

JUDGEMENT

(1.) HEARD the learned Advocates for the petitioner and the respondents. Perused the records.

(2.) THE petitioner challenges the judgment and order dated 26-3-1991 passed by the lower Appellate Court in civil Appeal No. 415 of 1989 as well as the decree of eviction passed by the trial Court on 26-6-1989 in regular Civil Suit No. 137 of 1982.

(3.) ). The respondent herein filed a civi1 suit for eviction of the petitioner on two grounds, namely, default in payment of rent and secondly, non-user of the premises without sufficient cause over a period of six months preceding the institution of the suit. The trial court, after considering the evidence led by the parties, decreed the suit on both the grounds, and the lower Appellate Court refused to interfere in the said decree of eviction passed against the petitioner. It is also to be noted that the decree of eviction has already been executed and the possession of the suit premises has been taken over by the respondent.