MOHAN LAL Vs. RAIS ALI

JUDGEMENT

(1.) HEARD on admission.

(2.) BESIDES oral submissions, the appellant has also filed the written submissions.

(3.) THIS is defendant/tenant's Appeal against the Judgment and Decree dated 30.9.2010 in Regular Civil Appeal No. 410/2008 affirming Judgment and Decree dated 20.11.2008 passed in Civil Suit No. 93 -A/2003. Plaintiff brought a suit for eviction from the house bearing No. 89 Gautam Nagar PGBT Road, Bhopal, let out to the defendant on the ground of bonafide need and the arrears of rent. As to bonafide requirement plaintiff pleaded that he has eight sons and four of them being unmarried, one of them Rizwan Ali being getting married has no suitable place to settle down as presently they are living together jointly at Swagat Lodge, situated at Bajaria. As to rent the plaintiff contended that the defendant is in arrears of rent from 1.3.2002 to 30.11.2003 (21 months).