MADANLAL SHARMA Vs. MEENABAI

JUDGEMENT

(1.) THIS is second appeal by tenants against the concurring judgment of District Judge, Rajnandgaon in Civil Appeal No. 9 -A/81 passed on 4.4.1989 confirming the trial Court's decree of eviction against the tenants in favour of the landlord in respect of suit premises passed by Civil Judge Class -II, Rajnandgaon, in Civil Suit No. 136 -A/79 decided on 15.1.1981.

(2.) THE disputed premises is residential house, admittedly let out to appellants/ defendants. It has been found by the Courts -below that it was let out for residential purpose only, and the landlord the present respondent needs the premises for her own residence bonafidely and she has no other suitable residential accommodation to satisfy her need. These are concurrent findings of fact by the trial Court as well as by the first appellate Court.

(3.) THE second appeal was admitted on the following questions of law as substantial questions :