BHANU BHOLA Vs. SINDHU BHUYAN

JUDGEMENT

(1.) LEGAL representatives of the original defendant No. 1 have filed this appeal against a confirming decision.

(2.) SUIT was filed for eviction of defendants. The plaintiff claimed that he had purchased the property from the previous owner and had allowed defendant No. 1, Ankura Swain, to occupy the house on monthly rent of Rs. 10/ -. Subsequently, notice was issued terminating the tenancy but defendant No. l refused to accept the notice. Hence, suit was filed seeking for a direction to the defendants to vacate the disputed house and to restore possession to the plaintiff.

(3.) THE trial Court, inter alia, held on the basis of oral evidence that defendant No. l had been inducted as a tenant and had refused to accept the notice terminating the tenancy.