RAMKRIPAL TIWARI Vs. SMT. JAANKI GUPTA

JUDGEMENT

(1.) - The appellant has filed this appeal against the judgement and decree dated 03.09.2016 passed by 1st Additional District Judge, Shahdol in Civil Appeal No. 1-A/2015 thereby confirming the judgement and decree dated 27.09.2014 passed by the 5th Civil Judge Class-II, Shahdol in Civil Suit No. 86-A/2012.

(2.) Brief facts of the case are that the appellant is the tenant of respondent/plaintiff of a shop situated at Police Line Road Sharda Colony Ward No. 11, Shahdol at the rate of rent of Rs. 800/- per month since 20.07.2000 and a rent agreement was also executed by both the parties. Thereafter, on 01.06.2003, a new rent agreement was executed between the parties and according to second agreement, appellant had to pay Rs. 900/- per month towards the rent. Thereafter, the rent was enhanced to Rs. 1100/-.

(3.) The respondents filed a civil suit for eviction and for arrears of rent against the appellant alleging that the appellant is her tenant and the appellant is not paying rent since March, 2011 and it was further alleged that neither he had paid the rent nor evicted the premises, therefore, the present civil suit filed for eviction and arrears of rent.