DILIP SINGH Vs. LEELADHAR AGRAWAL AND ORS.

JUDGEMENT

(1.) THESE two appeals viz. SA No. 1593/2005 and 1654/2005 arise out of the common judgment and decree passed by the first appellate court dated 30/8/2005 dismissing the civil appeals No. 14 -A/2005 and 31 -A/2005 and thereby confirming the judgment and decree passed by the trial court on 29/4/2005 dismissing the civil suit No. 7A/2004 (Dilip Singh v. Leeladhar Agrawal and another) and decreeing the civil suit No. 3 -A/2004 (Leeladhar Agrawal v. Dilip Singh) by the even dated judgment and decree and, therefore, the both are being decided by this common order.

(2.) THE suit property is the house No. 249 situated in Darugaran Mohalla Ganesh Gali, Purani Shivpuri.

(3.) IN civil suit No. 3A/2004 plaintiff/respondent -Leeladhar Agrawal had sought the relief of eviction and arrears of rent against the appellant -Dilip Singh inter alia contending that Dilip Singh though was inducted as tenant, but he has stopped payment of rent since 1997 and the suit property was required for his bona fide need, therefore, sought relief of eviction on the ground of bona fide need and arrears of rent.