ASHOK KUMAR Vs. MOHANLAL

JUDGEMENT

(1.) Heard.

(2.) The present Second Appeal is arising out of the judgment dated 30/09/2014 passed in Civil Suit No.10A/2014 by the Civil Judge Class I, Indore. The appeal is also against the judgment dated 27/6/2018 passed in Appeal No. 04/2015 by the 2nd Addl. District Judge, Indore.

(3.) Facts of the case reveal that a Civil Suit was preferred by the plaintiff Mohanlal claiming eviction of the defendant on the ground of non payment of rent as well as on the ground of bona-fide need. It was stated by the plaintiff that in respect of House No. 6C Subhash Nagar, on the first floor, the defendant was a tenant and since 11/5/2005 the rent was fixed at Rs. 650/-. As rent was not being paid, a notice was served to the defendant on 27/7/2009 and inspite of the notice, rent was not paid. Another ground was raised that the plaintiff who is a retired Government servant was in need of the premises enabling his son to start some business and as there was no other accommodation available for the son, a ground for bona-fide need was also pleaded in the plaint.