MITHILESH KUMARI Vs. PASHU CHKIKITSA SAHAYAK SHALYA

JUDGEMENT

(1.) THE plaintiff whose suit has been dismissed by the trial Court and the appeal which he filed has also been dismissed by the first appellate court by the impugned judgment and decree, has filed this second appeal assailing the judgment and decree of two Courts below and praying to decree the suit.

(2.) IN brief, the case of plaintiff/appellant as borne out from his plaint is that State of Madhya Pradesh is his tenant and the suit accommodation was taken to run Veterinary Hospital in the suit premises. Earlier the rate of rent was Rs. 500/-per month, however, later on, the rate of rent was enhanced to Rs. 550/-per month.

(3.) THE husband of the plaintiff has retired from Government service and is sitting idle. Plaintiff's son Surendra Singh having age of 32 years has already completed his studies and is unemployed. The suit accommodation is required bona fidely by plaintiff and her son Surendra Singh to start the business of grain in which her husband would also assist and she has no reasonably suitable nonresidential accommodation of her own in the township of Niwari, district Tikamgarh and hence the suit has been filed after giving and serving notice on the respondents, since the same was not vacated by the respondents.