VISHNU GANESH NAMJOSHI Vs. LAXMINARAYAN

JUDGEMENT

(1.) THIS second appeal arises out of plaintiff's suit for ejectment and arrears of rent.

(2.) THE facts giving rise to this appeal are as follows:

(3.) PLAINTIFF Vishnu Ganesh Namjoshi sued defendant Laxminarain on the allegations that the latter had taken shop premises consisting of two rooms in his house abutting on Jail Road, Indore at Rs. 75/- p. m. from 20-4-1949 but that he fell is arrears and failed to pay the same in spite of notice as required by law and that on that account his tenancy was terminated by means of a lawful notice to quit.