RAJENDRA KUMAR Vs. MAYADEVI

JUDGEMENT

(1.) HEARD the learned counsel for the appellant as well as the learned counsel who has put in appearance in this appeal representing the contesting respondent No. 1.

(2.) PERUSED the record.

(3.) THE aforesaid suit had been filed on the allegations that Badri Prasad Agrawal who continued to be a tenant of the accommodation in dispute had defaulted in the payment of rent and had illegally sub -let the accommodation to Ramjilal and his son Raju. The eviction was sought also on the ground that the accommodation in dispute was bona fide required by the plaintiff.