RAJKUMAR Vs. RAJRANI

JUDGEMENT

(1.) Heard on the question of admission.

(2.) This appeal under Section 100 of the CPC is at the instance of the defendant -tenant challenging the concurrent judgments of the two courts below. The trial Court by the judgment dated 13.5.2014 had decreed the suit for eviction being C.S. No.206 -A -2010 and the first appellate court by dismissing the Regular Civil Appeal No.14 -A/2015 by the judgment dated 10.4.2015, has affirmed the judgment of the trial Court.

(3.) The respondent had filed the suit for eviction pleading that he had purchased the suit shop from its earlier owner Jaswant Kaur vide registered sale deed dated 9.2.2009. The suit shop was taken on rent by the appellant from its earlier owner. The adjoining shop purchased by the respondent was got vacated from the tenant Mohanlal on 17.3.2010. The earlier owner as well as the respondent had given the notice dated 4.4.2009 to the appellant intimating the purchase of the suit shop by the respondent but even thereafter the rent was not paid by the respondent to the appellant. It was further alleged that the suit shop was sublet by the appellant and the suit shop was required bonafidely by the respondent for the business need of his two sons Sumit and Charanpal for starting the grocery shop by removing the wall between the suit shop and the shop of Mohanlal.