JANAB ABU BAKAR Vs. RABYA KHATUN

JUDGEMENT

(1.) The defendant is the appellant. The plaintiff filed the suit for ejectment against the ground that she reasonably required the suit premises, occupied by the defendant as a tenant at a monthly rent of Rs. 125.00 according to English Calendar month, for her own use and occupation and of the other members of her family. A notice to quit dated 17.6.69 was referred to and it was submitted that the defendant's tenancy stood terminated on that basis.

(2.) The defendant contested the suit on the ground that the plaintiff did not reasonably require the suit premises. Some other grounds as to the invalidity of the notice etc. were also taken. They are not of much materiality at this stage.

(3.) The learned Judge, presiding over the 6th Bench of the City Civil Court decreed the suit by his judgment dated 29.10.71.