STATE BANK OF INDORE Vs. SATYA NARAYAN BAJAJ

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 31 -10 -1996 in Civil Suit No. 4 -A/95, by Second Additional District Judge, Murwara, decreeing the suit of the Plaintiff/Respondent for eviction and arrears of rent etc. against the Defendant/Appellant.

(2.) UNDISPUTABLY the suit accommodation consists of house Nos. 96, 96/1, 99, 99/2 -b, 99/3, 99/4, situate at Malviyaganj, Katni, with Carpet area of 4075 sq.ft. The father of the Plaintiff/Respondent let out the suit accommodation to the Defendant/ Appellant -bank for non -residential purpose. The tenancy of the Appellant -tenant is monthly. Current rate of rent of the suit accommodation is Rs. 6,723.75 paise, per month.

(3.) THE original landlord Doongarsidas Bajaj the father of the present Respondent filed a suit for eviction of the Defendant/Appellant from the suit premises alleging that the same is required bona -fide for starting the business of his son the present Respondent, and that he has no other suitable accommodation in his occupation, for the purpose in the town of Katni. He also claimed mesne profits @ Rs. 4/ per square feet for the use and occupation of the suit premises.