RADHARANI BAI Vs. RAMDAYAL

JUDGEMENT

(1.) THIS second appeal ought to fail.

(2.) THE appeal arises out of a suit for ejectment and arrears of rent. The plaintiff salleged tenancy as commencing from 1st of every month which had been terminated by a notice to quit with 15 days' notice terminating with the term of tenancy. The plaintiff further alleged grounds under Section 4 (a) and (g) of the Accommodation Control Act.

(3.) THE findings of the Court below in the first appeal are that the tenancy began on 1st of every month as alleged by the plaintiff and not on 22nd as alleged by the defendant. The existence of ground under Section 4 (a) of the Accommodation Control Act was held to have been established. On these findings the plaintiff's suit was decreed in appeal although the trial Court had dismissed the suit.