SHRIMATI PARBATI GOENKA Vs. GIRIDHARILAL KAWANTIA AND ORS.

JUDGEMENT

(1.) THE Petitioner is the landlord. Opposite party No. 1 is the tenant. He was inducted into the disputed house as a monthly, tenant, according to English calendar, on a monthly rental of Rs. 401/ - for a term of one year from 7 -8 -1962. By an agreement, annexure -1, dated 148.1962, it was stipulated that if the tenant would occupy the premises after 6.8.1963 be would be liable to pay monthly rent at the rate of Re. 451/ - payable in advance of each month.

(2.) THE tenant filed written statement (annexure -9) denying the aforesaid allegations.

(3.) MR . R. Mohanty, for the Petitioner, rightly did not assail the concurrent findings that the Petitioner failed to establish that she required the house in good faith for her own occupation, and that the tenant caused damages so as to materially affect the value of the tenement.