RANI Vs. SIRAJUDDIN

JUDGEMENT

(1.) HEARD on the question of admission.

(2.) THIS appeal under Section 100 of the CPC is at the instance of the tenant seeking to challenge the concurrent decree of eviction passed by the two courts below. The trial Court by the judgment dated 15.10.2011 had decreed the suit for eviction filed by the respondents No. 1 and 2 and the first appellate court by the judgment dated 30.10.2012 by dismissing the appeal, has affirmed the judgment of the trial Court.

(3.) THE suit was opposed by the appellants raising the plea that the respondents No. 1 to 3 had purchased only 1/3rd portion of the house and the need is not bona fide and no default in the payment of rent was committed.