VIRENDRA KUMAR Vs. VISHNUDAS

JUDGEMENT

(1.) This is a plaintiff's second appeal. Plaintiff had brought a suit for eviction and arrears of rent.

(2.) The grounds for eviction were:-

(3.) Both the Court held that plaintiff failed to prove the grounds eviction mentioned in the plaint. There was no subletting by the defendant. Plaintiff did not require the suit accommodation for reconstruction. As regards arrears, defendant with permission of the trial Court had deposited the entire arrears and, therefore, the ground for eviction for default in payment of rent did not subsist.