JAGDISH SINGH Vs. RAJMAL JALORI

JUDGEMENT

(1.) Defendant has filed this appeal against the judgment and decree dated 14th February, 2001 delivered by First Additional District Judge, Vidisha, in Civil Appeal No. 17-A/2000 partly reversing the judgment and decree dated 1-5-1998 passed by the trial Court in Civil Suit No. 94-A/94.

(2.) This appeal has been admitted for hearing vide order dated 25-6-2007 on the following substantial question of law :-

(3.) Original plaintiff, Rajmal Jalori, filed the suit for eviction of the defendant from the suit premises. He pleaded that the suit accommodation was rented out to the defendant on a monthly rent of Rs. 43/- . The suit accommodation is needed for the purpose of doing business by his son, Mr. Rajesh Jalori because his son is doing the business of Luna Moped Sales and Service in a rented premises. He further pleaded that there were four other shops, which were also rented out and those shops were also needed for the purpose of business for his son, because the total area of the premises is near about 1000 sq.ft. and it is sufficient for doing business for his son. Plaintiff further pleaded that the defendant did not pay the rent of the suit premises regularly.